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] [Entire Act] State of Kerala - Section Section 89A in Kerala Land Reforms (Tenancy) Rules, 1970 89A. [ Manner of nomination. [Inserted by SRO. No. 369/80 dated 05/04/1980, published in K.G Extraordinary No. 1271 dated 10/04/1980.] - The nomination under the proviso to subsection (6) of Section 80E shall be made in Form No. 26A.]
