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[Cites 0, Cited by 2] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(1) in Kerala Land Reforms Act, 1963

(1)Notwithstanding any law, custom or contract to the contrary, all timber trees planted by the cultivating tenant or his predecessor-in-interest or spontaneously sprouting and growing in the holding after the commencement of the tenancy in favour of the cultivating tenant or his predecessor-in-interest, shall belong to the cultivating tenant.