Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 19 in Kanam Tenancy Abolition Act, 1976 19. Condonation of default. - The Government may, by general or special order notified in the Gazette, for sufficient reason, postpone the payment of any installment of the compensation or condone the default in payment of any installment of the compensation on the due date.
