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[Cites 0, Cited by 3] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(5) in Kerala Land Reforms Act, 1963

(5)Where an intermediary has resumed any land under the pro-visions of the, Act, the right, title and interest-of the landowner and the other intermediaries in any, in respect of the said land shall vest in the Government free from all encumbrances created by the land owner and other intermediaries with effect from the date resumption or the date notified under the Sub-section (1) whichever is latter.]