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 80A] [Entire Act] State of Kerala - Subsection Section 80A(8) in Kerala Land Reforms Act, 1963 (8)[ The purchase price payable by the kudikidappukaran shall be met from the Kudikidappukar s Benefit Fund constituted under Section 109.] [Substituted by Act No. 16 of 1989.]
