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 92] [Entire Act] State of Kerala - Subsection Section 92(4) in Kerala Land Reforms (Tenancy) Rules, 1970 (4)The period of limitation for applications for impleading legal representatives shall be ninety days from the date of death of the party.
