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[Cites 0, Cited by 5] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(10) in Kerala Land Reforms Act, 1963

(10)[ Any person who, by virtue of the provisions of Sub-section (IA) of Section 84, is entitled to the restoration of the ownership or possession or both of any land may, within sixty days from the commencement of the Kerala Land Reforms (Amendment) Act, 1979, apply to the Land Board or the Taluk Land Board, as the case may be, for such restoration.