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 6] [Entire Act] State of Kerala - Subsection Section 6(3) in Kanam Tenancy Abolition Act, 1976 (3)Where there is a dispute in regard to the right to the amount or annuity payable under section 4 or any portion thereof, no interim payment shall be made under sub-section (1) of this section.
