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 11] [Entire Act] State of Kerala - Subsection Section 11(7) in Kerala Land Assignment Rules, 1964 (7)The lists of lands which may be made available for lease or license shall be finally approved by the District Collector without reference to the Board of Revenue or the Government.
