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 2] [Entire Act] State of Kerala - Subsection Section 2(h) in Kerala Land Reforms (Tenancy) Rules, 1970 (h)"Tahsildar" means the Tahsildar holding charge of a taluk and includes a Special Tahsildar appointed specially for the purposes of these rules;
