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 127] [Entire Act] State of Kerala - Subsection Section 127(ii) in Kerala Land Reforms (Tenancy) Rules, 1970 (ii)on any application under or incidental to any proceedings under Section 72 to 72P filed before the Land Tribunal or the Land Board; or
