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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(b) in Kanam Tenancy Abolition Act, 1976

(b)a valid transfer of a holding or part of a holding or the right to receive jenmikaram, whether by act of parties or by operation of law, on or after the appointed day and before the publication of the Kanam Tenancy Abolition Ordinance,1975, in the Gazette,