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 23] [Entire Act] State of Kerala - Subsection Section 23(2) in Kerala Land Reforms Act, 1963 (2)The provisions of Section 22, shall, mutatis mutandis, be applicable to the form and procedure in regard to the application for restoration and the manner of execution of the orders of restoration.
