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 9] [Entire Act] State of Kerala - Subsection Section 9(2) in Land Utilisation Order, 1967 (2)Where arrangements are made as provided for in sub-clause (1) and cultivation is undertaken accordingly, the Government shall have all the rights of the land-holder to manage and cultivate the land and to realise the profits accruing therefrom.
