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 74] [Entire Act] State of Kerala - Subsection Section 74(8) in Kerala Land Reforms (Tenancy) Rules, 1970 (8)All costs incurred by a local authority in connection with the preparation of the register of kudikidappukars shall be borne by that local authority.
