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 30] [Entire Act] State of Kerala - Subsection Section 30(a) in Kanam Tenancy Abolition Act, 1976 (a)in section 2, -(i)in clause (22), the proviso shall be omitted;(ii)in clause (40), sub-clause (c) shall be omitted;
