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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1)(iv) in Kerala Land Reforms Act, 1963

(iv)a legal representative of such member or seaman, and such member or seaman was the landlord of the land in respect of which resumption is claimed, the application for resumption may be made within six months from the commencement of the Kerala Land Reforms (Amendment) Act, 1969: