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 60] [Entire Act] State of Kerala - Subsection Section 60(4) in Kerala Land Reforms (Tenancy) Rules, 1970 (4)Where the amount is due to a minor, the period of the deposit shall, as far as possible,1 be such as will end on his attaining majority.
