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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(2)(ii) in Kerala Land Reforms Act, 1963

(ii)in favour of a person who was a tenant of the holding before the 27th July, 1960, and continued to be so till the date of transfer; [***]