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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(a) in Kerala Prevention of Eviction Act, 1966

(a)the restoration of possession in cases where the eviction was made after the 1st April, 1964, but before the 5th July, 1966 ; and