Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 11H in Kerala Escheats and Forfeitures Act, 1964

11H. Disposal of property.

- Abandoned property shall be disposed of in accordance with the provisions of the Kerala Government Land Assignment Act, 1960 and the rules made there under:Provided that such property shall not be sold until it has been in the possession of the Government for not less than twelve years.