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 3] [Entire Act] State of Kerala - Section Section 95 in Kerala Land Reforms Act, 1963 95. Application for assignment of land. - Any person who does not possess any land or possesses only less than [one acre] [Substituted by Act 55 of 1969.] of land in extent may apply to the Land Board for assignment on registry of lands to him.
