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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Land Reforms Act, 1963

(1)Notwithstanding any thing to the contrary contained in any law, custom, usage or contract or in any decree or order of court, every tenant, shall have fixity of tenure in respect of his holding, and no land from the holding shall be Limited except as provided in Sections 14 to 22.