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[Cites 0, Cited by 3] [Section 81(1)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1)(m) in Kerala Land Reforms Act, 1963

(m)[ house sites, that is to say, sites occupied by dwelling houses and lands, wells, tanks and other structures necessary for the convenient enjoyment of the dwelling houses.] [Substituted by Act No. 17 of 1972.]