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 1] [Section 74] [Entire Act] State of Kerala - Subsection Section 74(1) in Kerala Land Reforms Act, 1963 (1)After the commencement of this Act, no tenancy shall be created in respect of any land.[x x x] [Omitted by Act 35 of 1969.]
