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] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(9) in Kerala Land Reforms Act, 1963

(9)Where an application for the preparation of a record of rights in respect of a land is admitted, no application under Section 31 tor determination of the fair rent in respect of that land shall be disposed of till the record of rights prepared under this Section.