Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(2) in Kerala Land Reforms Act, 1963

(2)If the amount deposited by the tenant under Sub-section (2) of Section 46 is less than the amount referred to in clause (a) of Sub-section (1), the tenant shall deposit the balance amount due within such time as may be directed by the Land Tribunal.