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 104] [Entire Act] State of Kerala - Subsection Section 104(3) in Kerala Land Reforms Act, 1963 (3)[ The provisions of this Section, shall have effect notwithstanding anything to the contrary contained in any other provision of this Act.] [Inserted by Act 35 of 1969.]