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[Cites 0, Cited by 8] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(x) in Kerala Land Reforms Act, 1963

(x)tenancies in respect of sites, tanks and premises of any temple, mosque or church [(including sites belonging to a temple, mosque or church on which religious ceremonies are conducted)] [Substituted by Act No. 16 of 1989.] and sites of office buildings and other buildings attached to such temple, mosque or church, created by the owner, trustee or manager of such temple, mosque or church;