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[Cites 0, Cited by 13] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3)(d) in Kerala Land Tax Act, 1961

(d)in relation to any other land, the registered holder for the time being of such land, and includes his legal representatives and assigned and any person who under any law for the time being in force is liable for the payment of public revenue due in respect of the land held by him;.]