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 142] [Entire Act] State of Kerala - Subsection Section 142(2) in Kerala Land Reforms (Tenancy) Rules, 1970 (2)On receipt of such application, the Land Tribunal shall give noticed the opposite party and after making due enquiry pass orders on the application.
