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 4] [Entire Act] State of Kerala - Subsection Section 4(4) in Land Utilisation Order, 1967 (4)Every notice under sub-clause (1) shall be in Form A and every order of cancellation under sub-clause (3) shall be in Form B.
