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 4] [Entire Act] State of Kerala - Subsection Section 4(5A) in Kerala Fishermen's Welfare Fund Act, 1985 (5A)[ In calculating the extent of the area, half hectare and above shall be taken as one hectare and areas below half hectare shall be ignored.
