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 73] [Entire Act] State of Kerala - Subsection Section 73(10) in Kerala Land Reforms Act, 1963 (10)The assignment by a landlord of his right to receive arrears of rent to any other person shall not affect the benefits conferred on a tenant under this Section.]
