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 17] [Entire Act] State of Kerala - Subsection Section 17(3) in Kanam Tenancy Abolition Act, 1976 (3)Where a kanam tenant pays the entire amount due in a lump sum on the date on which the first installment is payable, he shall be allowed a rebate of five per centum of the amount so paid.
