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 2] [Entire Act] State of Kerala - Subsection Section 2(53) in Kerala Land Reforms Act, 1963 (53)"Sreepadam lands" means the lands registered in the revenue records as "sreepadam vaka" and known as sreepadam lands, but does not include sreepadam thanathu lands,
