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(5) in Kerala Land Reforms Act, 1963 (5)A copy of the final compensation roll prepared under Sub-section (4) shall, after the order of the Land Tribunal under that Sub-section has become final, be forwarded to the Land Board by the Land Tribunal.] [Substituted by Act 35 of 1969.]
