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] [Section 86] [Entire Act] State of Kerala - Subsection Section 86(2) in Kerala Land Reforms Act, 1963 (2)On receipt of [the order of the Taluk Land Board under Sub-section (1)] [Substituted by Act 17 of 1972.] such person shall make the surrender demanded, in such manner as may he prescribed.
