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 3] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(3) in Kerala Record of Rights Act, 1968 (3)The record of rights shall be maintained by such officer as may be prescribed, and different officers may be prescribed for different areas.
