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 2] [Section 85A] [Entire Act] State of Kerala - Subsection Section 85A(3) in Kerala Land Reforms Act, 1963 (3)On receipt of a statement under Sub-section (1), the Land Board shall transfer the statement to such Taluk Land Board as may he decided by the Land Board in accordance with such principles as may he prescribed.]
