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 1] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(2) in Kanam Tenancy Abolition Act, 1976 (2)Every jenmi whose right to receive payment of jenmikaram has been extinguished under sub-section (1) shall be entitled to receive and be paid by the Government the amount or annuity specified in section 4.
