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[Cites 0, Cited by 0] [Section 80A(4)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(4)(c) in Kerala Land Reforms Act, 1963

(c)where such person holds two acres or more, but less than three acres, of land, nine cents in a city or major municipality or fifteen cents in any other municipality or thirty cents in a panchayat area or township;