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 1] [Section 102] [Entire Act] State of Kerala - Subsection Section 102(4) in Kerala Land Reforms Act, 1963 (4)Where there has been any modification in appeal from any decision or order of the Land Tribunal, such decision or order shall be modified accordingly.]
