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 101] [Entire Act] State of Kerala - Subsection Section 101(3) in Kerala Land Reforms (Tenancy) Rules, 1970 (3)The gist of the application or appeal, as the case may be, and the orders thereon shall be entered in the register.
