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 5] [Section 16] [Entire Act] State of Kerala - Subsection Section 16(5) in Kerala Land Conservancy Act, 1957 (5)The Government may either suo motu or on application revise any order passed by the Board of Revenue on appeal.
