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 72] [Entire Act] State of Kerala - Subsection Section 72(5) in Kerala Land Reforms (Tenancy) Rules, 1970 (5)The land to be acquired shall be fit for erecting a homestead and shall, as far as possible, be not greater in value than the land on which the Kudikidappu is situate.
