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

State of Kerala - Subsection

Section 3(3) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(3)Nothing contained in sub-section (1) shall apply in respect of so much extent of land held by a lessee under his personal cultivation as is within the ceiling limit applicable to him under any law for the time being in force or any building or structure standing thereon or appurtenant thereto.