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 80A] [Entire Act] State of Kerala - Subsection Section 80A(6) in Kerala Land Reforms Act, 1963 (6)No kudikidappukaran shall be entitled to purchase any land which is no in the lawful possession of the person who holds theland in which the kudikidappu is situate or which is not within the boundaries of each land.
