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 57] [Entire Act] State of Kerala - Subsection Section 57(6) in Kerala Land Reforms Act, 1963 (6)The Land Tribunal shall, as soon as may be, forward a copy of the orders under Sub-section (2) to the Land Board.
