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 4] [Section 125] [Entire Act] State of Kerala - Subsection Section 125(4) in Kerala Land Reforms Act, 1963 (4)The Land Tribunal shall decide the question referred to it under Sub-section (3) and return the records together with its decision to the civil court.
