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 1] [Section 31] [Entire Act] State of Kerala - Subsection Section 31(1) in Kerala Land Reforms Act, 1963 (1)The cultivating tenant or any landlord may apply, in such form as may be prescribed, to the Land Tribunal for determining the lair rent in respect of a holding.
