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 96] [Entire Act] State of Kerala - Subsection Section 96(3) in Kerala Land Reforms Act, 1963 (3)Where a person possesses any land, only so much land as will make the extent of land in his possession [one acre] [Substituted by Ac 35 of 1969.] shall be assigned to him
