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[Cites 0, Cited by 0] [Section 109(4)] [Section 109] [Entire Act]

State of Kerala - Subsection

Section 109(4)(c) in Kerala Land Reforms Act, 1963

(c)[ for providing better facilities to - [Substituted by Act No. 15 of 1976.]
(i)the kudikidappukars: and
(ii)persons who were kudikidappukars to whom certificates of purchase have been issued under Sub-section (2) of Section 80C. in accordance with such rules as may he made by the Government in this behalf.]