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 4A] [Entire Act] State of Kerala - Subsection Section 4A(2) in Kerala Land Reforms Act, 1963 (2)Nothing contained in Sub-section (1) shall apply to a lessee if the lease was granted on or after the commencement of this Act.] [Substituted by Act No. 35 of 1969.]
