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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Land Conservancy Act, 1957

(2)All unassessed lands within the limits of private estates used or reserved for public purposes or for the communal use of villagers, and all public roads and streets vested in any local authority shall, for the purpose of this Act, be deemed to be the property of Government.