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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(3BB) in Kerala Land Reforms Act, 1963

(3BB)[ Where the kudikidappukaran does not shift to the land acquired in pursuance of Sub-section (36) within a period of one month from the date of service on him of the requisition under that Sub-section, the officer referred to in that Sub-section shall cause him to be evicted from the existing kudikidappu.] [Inserted by Act No. 35 of 1969.]