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

State of Kerala - Subsection

Section 3(e) in Kerala Compensation For Tenants Improvements Act, 1958

(e)the drainage, reclamation from reverse or other waters or protection from floods or from erosion or other damage by water, of land used for agricultural purposes, or of waste-land which is culturable;