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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(59) in Kerala Land Reforms Act, 1963

(59)"to hold land" means to be in possession of land as owner or as tenant or partly as owner and partly as tenant; [or, in respect of any land owned by the Government, to be in occupation either as lessee or otherwise] [Inserted by Act No. 17 of 1972.];