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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(d) in Munnar Special Tribunal Act, 2010

(d)'Dispute' means all disputes with respect to ownership, possession, use or any rights whatsoever over or concerning the land in Munnar area as well as all constructions and other uses of the land in such area which are pending before any authority or courts;