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 76] [Entire Act] State of Kerala - Subsection Section 76(9) in Kerala Land Reforms (Tenancy) Rules, 1970 (9)The fee for such inspection shall be two rupees and the applicant shall pay the fee in cash along with the application.
