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 90] [Entire Act] State of Kerala - Subsection Section 90(1) in Kerala Land Reforms (Tenancy) Rules, 1970 (1)The headquarters of the Land Board shall be the headquarters of the Government or such other place as may be fixed by the Government.
