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 24] [Entire Act] State of Kerala - Subsection Section 24(5) in Kerala Land Assignment Rules, 1964 (5)That in the event of cancellation of the registry, the assignee not be entitled to compensation for any improvements he/she may have made on the land.
