Legal Document View

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
[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(4)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)where there is no damage to, or failure of crops, refusing to grant remission.