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 28A(2)] [Section 28A] [Entire Act] State of Kerala - Subsection Section 28A(2)(a) in Kerala Stamp Act, 1959 (a)development of the area in which the land is situate such as the commercial importance, facilities for water supply, electricity, transport and communication;