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

State of Kerala - Subsection

Section 2(1) in Kerala Land Tax Act, 1961

(1)Nothing in this Act shall apply to-
(i)lands belonging to the Government;
(ii)Sreepandaravaka lands belonging to the Sree Padmanabha- swami Temple; and
(iii)[***]