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] [Section 80G] [Entire Act]

State of Kerala - Subsection

Section 80G(1) in Kerala Land Reforms Act, 1963

(1)The amount to be met from the Kudikidappukar's Benefit Fund under Subsection (8) of Section 80A, shall be made available to the Land Tribunal in twelve equal annual instalments for payment to the persons entitled thereto;[***] [Omitted by Act No. 16 of 1989.]