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 80G] [Entire Act] State of Kerala - Subsection Section 80G(2) in Kerala Land Reforms Act, 1963 (2)The Land Tribunal shall pay the amount of each instalment made available to it under Sub-section (1) to the persons entitled thereto on such date and in such manner as may be prescribed.
