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

State of Kerala - Subsection

Section 2(19) in Kerala Land Reforms Act, 1963

(19)"intermediary" means any person who, not being a landowner, has an interest in the land and is entitled, by reason of such interest, to possession thereof, but has transferred such possession to any other person.Explanation. - Where such a person has transferred possession only of a portion ; of the land which he is so entitled to possess, he shall be deemed to be an intermediary in respect of that portion;