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 0] [Section 52] [Entire Act] State of Kerala - Subsection Section 52(5) in Kerala Land Reforms Act, 1963 (5)The right conferred by Sub-section (2) shall not be exercisable unless reasonable notice thereof in writing is given to the party to he affected by the exercise of the said right.
