Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(h) in Kerala Land Assignment Rules, 1964

(h)[ Perinad, Chethkal, Konni, Vadesserikara, Malayalapuzha, Konnithazham and Iravom Villages in Pathanamthitta Taluk; Chithra and Ittava Villages in Kottarakara Taluk, Piravathoor, Edarnon, Ariancavu, Kulathupuzha, Yeroor and Alaymon villages in Pathanapuram Taluk and Koodal, Kodurnon and Enadimangalarn villages in Kunnathur Taluk in the District of Quilon] [Substituted by SRO 103/69 dated 1-3-1969 published in Kerala Gazette Extraordinary No. 69 dated 7-3-1969.];