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 88] [Entire Act] State of Kerala - Subsection Section 88(2) in Kerala Land Reforms Act, 1963 (2)[ The compensation payable to an owner for the vesting in the Government] [Substituted by Act No. 35 of 1969.] of ownership and possession of land shall be an amount calculated at the rates specified in Schedule IV,
