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 6A] [Entire Act] State of Kerala - Subsection Section 6A(b) in Kerala Land Reforms Act, 1963 (b)he or any of his predecessors-in-interest was holding the property as a tenant on or after the 1st day of December 1930: and
