Legal Document View

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
[Cites 0, Cited by 0] [Section 66(5)] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(5)(c) in Kerala Land Reforms Act, 1963

(c)where the right, title and interest of the institution in respect of the holding form security for any encumbrance the amount of the encumbrance and, where there are more encumbrances than one, the order of priority of each of such encumbrances; and