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(3) in Kerala Land Reforms Act, 1963 (3)[Subject to the provisions of Sub-sections (2A) and (2B)] [Inserted by Act 27 of 1974.] the procedure to be followed by the Taluk Land Board in performance of its functions under this Act shall be such as may be prescribed.
