Legal Document View

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
[Cites 0, Cited by 0] [Section 2(61)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(61)(b) in Kerala Land Reforms Act, 1963

(b)upon such partition, all the rights of either party over the portion of the land set apart for the other shall stand transferred to and vest in the other;