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 12 in Kerala Land Reforms (Tenancy) Rules, 1970 12. Application for restoration Land. - Application under sub-section (2) of Section 13A or sub-section Of of Section 23 tor restoration of possession of land shall be in Form No. 2.
