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 109A] [Entire Act] State of Kerala - Subsection Section 109A(2) in Kerala Land Reforms Act, 1963 (2)Any person entitled to the solatium under Sub-section (1) shall apply to the Land Board within such time as may be prescribed.
