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 5] [Entire Act] State of Kerala - Section Section 24 in Kerala Land Acquisition Act, 1961 24. Proceedings to be in open court. - Every such proceedings shall take place in open Court and all persons entitled to practice in any Civil Court in the State shall be entitled to appeal, plead and act, as the case may be, in such proceedings.
