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[Cites 0, Cited by 0] [Section 2(48)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(48)(ii) in Kerala Land Reforms Act, 1963

(ii)"punam or kumri cultivator" means a person who has raised crops by punam or kumri cultivation in any year between 1953 and 1959 and, where there are successive cultivators in respect of the same land, the cultivator who raised crops last by such cultivation during the said period;