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 22] [Entire Act] State of Kerala - Subsection Section 22(6) in Kerala Survey and Boundaries Rules, 1964 (6)When a subdivision has to be made under the Kerala Land Relinquishment Act, 1958 to write off land tax after acceptance of the relinquishment by the District Collector.
