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 1] [Section 29] [Entire Act] State of Kerala - Subsection Section 29(2) in Kerala Land Reforms Act, 1963 (2)On receipt of an application under Sub-section (1) for the reparation of the record of rights in respect of am: land, the Tahsildar shall prepare the record of rights in respect of that land in such manner as may prescribed.
