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 61(1)] [Section 61] [Entire Act] State of Kerala - Subsection Section 61(1)(b) in Kerala Land Reforms Act, 1963 (b)allow any cultivating tenant to deposit the balance amount, if any where the amount deposited is found to be less than the amount of rent.