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 100A] [Entire Act] State of Kerala - Subsection Section 100A(1) in Kerala Land Reforms Act, 1963 (1)The Government shall, by notification in the Gazette, constitute a Taluk Land Board for each taluk in the State for performing the functions of the Taluk Land Board under this Act.
