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] [Entire Act] State of Kerala - Section Section 57 in Kerala Land Reforms (Tenancy) Rules, 1970 57. Form of certificate. - The certificate of purchase referred to in sub' section (2) of Section 59 shall be in Form No. 26 and shall bear the seal of the office of the land (SIC).
