Section 2(23)(a) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23)(a) in Kerala Land Reforms Act, 1963

(a)a right in the transferee to hold the said lands liable for the consideration paid by him or due to him which consideration is called 'Kanartham'; and

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State of Kerala - Subsection

Section 2(23)(a) in Kerala Land Reforms Act, 1963