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[Cites 0, Cited by 0] [Section 2(22)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(22)(b) in Kerala Land Reforms Act, 1963

(b)the transfer for consideration in money or in kind or in both by a person of an interest in specific immovable property to another person for the latter's enjoyment, whether described in the document evidencing the transaction as otti, karipanayam, panayam, pattapanayam, nerpanayam or by any other name and which has the incidents specified in sub-clauses (a)(1) and (a)(ii) and also one or more of the following incidents:-
(A)renewal on the expiry of any specified period;
(B)payment of michavaram;
(C)payment of customary dues;