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 63] [Entire Act] State of Kerala - Subsection Section 63(1) in Kerala Land Reforms Act, 1963 (1)The purchase price payable to the landowner. arid the intermediaries shall be distributed by the Land Board according to the provisions of Sub-sections (2) to (9).
