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(1) in Kerala Land Reforms (Tenancy) Rules, 1970 (1)The Commissioner or the Executive Officer, as the case may be of the local authority shall be responsible for the maintenance of the register.
