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 1] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(d) in Kannan Devan Hills (Resumption of Lands) Act, 1971 (d)"Land Board" means the Land Board constituted under section 100 of the Kerala Land Reforms Act, 1963 (1 of 1964);
