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[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(40)(c) in Kerala Land Reforms Act, 1963

(c)[ a kanam tenant as defined in the kanam Tenancy Act 1955, but does not include a jenmi as defined in that Act;] [Substituted by Act No. 35 of 1969.]