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 3(1)] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(1)(d) in Kerala Land Conservancy Act, 1957 (d)any person holding land under grant from the Government otherwise than by way of a [lease or licence] [Substituted by Act 11 of 1971.].