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 76] [Entire Act] State of Kerala - Subsection Section 76(3) in Kerala Land Reforms (Tenancy) Rules, 1970 (3)The officer responsible for the maintenance of the register shall not have the power to make any corrections to the entry except on the order of any competent authority.
