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 4] [Entire Act] State of Kerala - Section Section 24 in Kerala Land Reforms Act, 1963 24. Limitation for application for restoration under Section 23. - An application for restoration under Section 23 shall be made within one year from the expiry of three years after the resumption.
