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[Cites 0, Cited by 2] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(5) in Kerala Land Reforms Act, 1963

(5)Where any person holds five acres or more of land, either as owner or as tenant, and there are more kudikidappukars than one in the lands held by him, each of the kudikidappukars shall be entitled to purchase the extent of land specified in Sub-section (3).