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[Cites 0, Cited by 12] [Section 4A(1)] [Section 4A] [Entire Act]

State of Kerala - Subsection

Section 4A(1)(a) in Kerala Land Reforms Act, 1963

(a)the mortgagee or lessee was holding the land comprised in the mortgage for a continuous period of not less than fifty years immediately preceding the commencement of the Kerala Land Reforms (Amendment) Act, 1969; or