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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(11) in Kerala Land Reforms (Tenancy) Rules, 1970

(11)No person shall be eligible for lease of more than five acres in extent and where a person possesses any land, only so much land as will make the total of extent of land in his possession five acres shall be leased to him.