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 7] [Entire Act] State of Kerala - Subsection Section 7(7) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971 (7)If any sum in excess of the amount of any instalment is paid by the landlord, it shall be credited towards the succeeding instalment or instalments.
