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 29B] [Entire Act] State of Kerala - Subsection Section 29B(1) in Kerala Land Reforms Act, 1963 (1)Any person claiming to be the cultivating tenant of any and, if prevented or obstructed from cultivating that land, may apply to the Tahsildar of the taluk in which the land is situate for an order that he is entitled to cultivate the land.
