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 71] [Entire Act] State of Kerala - Subsection Section 71(2) in Kerala Land Reforms Act, 1963 (2)The rent payable by such tenant to the Government shall, on default, be recoverable as an arrear of land revenue under the Revenue recovery Act for the time being in force.]
