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 27] [Entire Act] State of Kerala - Subsection Section 27(2) in Kerala Land Reforms (Tenancy) Rules, 1970 (2)An appeal referred to in sub-rule (1) shall be filed in Form No. 11 and shall be accompanied by the original or an attested copy of the record of rights,
