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] [Entire Act] State of Kerala - Section Section 110 in Kerala Land Reforms (Tenancy) Rules, 1970 110. Security deposit. - The Head Ministerial Officer shall deposit with the Government such security and in such manner as the Government may, by order, specify.
