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 52] [Entire Act] State of Kerala - Subsection Section 52(13) in Kerala Land Reforms (Tenancy) Rules, 1970 (13)The person or the Department or the local authority to whom the land is leased shall execute the necessary lease deed with the Government,
