Legal Document View

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
[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(6)(b) in Kerala Prevention of Eviction Act, 1966

(b)an appeal having been preferred, has been dismissed, the Revenue Divisional Officer shall cause the bolding or kudiyiruppu or kudikidappu, as the case may be, to be delivered to the cultivating tenant or holder of the kudiyiruppu or kudikidappukaran, as the case may be, by putting him in possession of the holding or kudiyiruppu or kudikidappu, as the case may be, and if need be, by removing any person who refuses to vacate the same.