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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Kerala - Subsection

Section 4A(1)(i) in Kerala Land Reforms Act, 1963

(i)"mortgagee" or "lessee" shall include a predecessor-in-interest of the mortgagee or lessee, as the case may be;