Legal Document View

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
[Cites 0, Cited by 0] [Section 83(5)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(5)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)if there are other applications, proceed to have a joint consideration of all applications for purchase relating to such lands received till then.