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 72A(2)] [Section 72A] [Entire Act] State of Kerala - Subsection Section 72A(2)(c) in Kerala Land Reforms Act, 1963 (c)one-half of the value of timber trees belonging to the landowner and the intermediaries, if any: