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 46] [Entire Act] State of Kerala - Subsection Section 46(2) in Kerala Land Reforms Act, 1963 (2)Along with the application under Sub-section (1) the tenant shall deposit with the Land Tribunal the said dues together with interest, if any, accrued thereon.
