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 8] [Entire Act] State of Kerala - Subsection Section 8(3) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971 (3)"Rajabhogam" payable to the Government by any landholder in respect of any Sree pandaravaka land shall cease to accure with effect on and from the appointed day.
