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 4] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(v) in Kerala Land Reforms Act, 1963 (v)a person holding land situated in any part of the Taluk of Hosdrug or Kasaragode to which the Malabar Tenancy Act, 1929, did not extent, under a transaction described
