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 21] [Entire Act] State of Kerala - Subsection Section 21(b) in Kerala Land Reforms Act, 1963 (b)any person, other than a small holder, entitled fixity of tenure in respect of the holding immediately before the 21st January, 1961, under any law then in force;
