Legal Document View

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
[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(1)(g) in Kerala Land Reforms (Tenancy) Rules, 1970

(g)whether to his knowledge any application for purchase of kudikidappu and lands adjoining thereto in respect of any land held by him has been filed by any person and if so the details of such application: