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 123] [Entire Act] State of Kerala - Subsection Section 123(2) in Kerala Land Reforms Act, 1963 (2)No court inferior to that of [a judicial Magistrate of the first class] [Substituted by Act No. 15 of 1976.] shall try any offence punishable under this Act.
