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 35] [Entire Act] State of Kerala - Subsection Section 35(b) in Kerala Land Reforms Act, 1963 (b)in the case of other lands, 75 per cent of the contract rent, or the fair rent, if any, determined under any taw in force immediately before the 21st January, 1961.
