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 26] [Entire Act] State of Kerala - Subsection Section 26(3) in Kerala Land Reforms Act, 1963 (3)[ The person liable to pay the amount determined under Sub-section (2) shall deposit the same with the Land Tribunal which determined the amount within a period of six months from the date of such determination.
