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[Cites 0, Cited by 0] [Section 2(57)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(57)(a) in Kerala Land Reforms Act, 1963

(a)[ the heir, assignee or legal representative of, or any person deriving rights through, any such person who has paid or has agreed to pay rent or other consideration,] [Inserted by Act No. 17 of 1972.]
(aa)[ an intermediary,] [Inserted by Act No. 35 of 1969.]