Section 3(1)(iv) in Kerala Land Reforms Act, 1963

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State of Kerala - Subsection

Section 3(1)(iv) in Kerala Land Reforms Act, 1963

(iv)tenancies of land or of buildings or of both created by the Administrator-General or the Official Trustee or an Official Receiver or Officer appointed by a court under the provisions of any law, or by the court of wards, or by any person holding under or deriving title from any of the officers or the court aforesaid:

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State of Kerala - Subsection

Section 3(1)(iv) in Kerala Land Reforms Act, 1963