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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(1)(iii) in Kerala Land Reforms Act, 1963

(iii)Where the cultivating tenant or, if he is a member of a family, such family, does not own any land or owns an extent of land which is less than the ceiling area, he shall be entitled to purchase the right, title and interest in respect of only such extent of land as well, together with the !and, if any, owned by him or his family, as the case may be, equal to the ceiling area.