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 10] [Entire Act] State of Kerala - Subsection Section 10(b) in Kerala Compensation For Tenants Improvements Act, 1958 (b)The compensation to be awarded for an immature casuarina plantation is ascertained under section 8 to be Rs.20, but under section 9 to be Rs.100.
