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 42] [Entire Act] State of Kerala - Subsection Section 42(a) in Kerala Land Reforms (Tenancy) Rules, 1970 (a)the taluk and village in which the holding is situate and its survey number and sub-division number, if any, or a description of the holding adequate for its identification;
