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] [Entire Act]

State of Kerala - Section

Section 18 in Kerala Land Reforms (Tenancy) Rules, 1970

18. Enquiry in applications where claim exceeds five hundred rupees.

- The procedure prescribed in the Code of Civil Procedure, 1906, in regard to suits shall be followed as far as it can be made applicable to the enquiry in an application referred to in Rule 16 where the claim in such application exceeds five hundred rupees.