Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(2)The Board of Revenue shall not of its own motion call for and examine the record of any proceeding under sub-section (1) if the order to which the proceeding relates has been made more than two years previously.