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 105A] [Entire Act] State of Kerala - Subsection Section 105A(3) in Kerala Land Reforms Act, 1963 (3)The Land Tribunal or the Land Board [or the Taluk Land Board] [Inserted by Act 17 of 1972.] may, if it thinks fit, summon and examine any officer referred to in Sib-section (2).]
