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 7] [Entire Act] State of Kerala - Section Section 50 in Kerala Land Reforms Act, 1963 50. Rights of tenant to be heritable and alienable. - Subject to the provisions of this Act, all rights which a tenant has in his holding shall be heritable and alienable,
