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 15] [Entire Act] State of Kerala - Subsection Section 15(3) in Kerala Land Assignment Rules, 1964 (3)The assignee shall not be competent to determine the lease or licence, of his own accord during the currency thereof except when otherwise provided for in the order of grant.
