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 85A(2)] [Section 85A] [Entire Act] State of Kerala - Subsection Section 85A(2)(c) in Kerala Land Reforms Act, 1963 (c)in the case of a family, by the husband or in his absence by the wife, or, in the absence of both, by the guardian of the minor children;