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 10] [Entire Act] State of Kerala - Subsection Section 10(4) in Kanam Tenancy Abolition Act, 1976 (4)On the date fixed or on any date to which the proceedings are adjourned, the Settlement Officer shall inquire into and decide the claims and objections.
