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 144] [Entire Act] State of Kerala - Subsection Section 144(5) in Kerala Land Reforms (Tenancy) Rules, 1970 (5)The provisions of the Code of Civil Procedure, 1908 and the rules made thereunder and the Limitation Act 1963 shall so far as may be, apply to execution under (SIC).
