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

State of Kerala - Subsection

Section 2(24) in Kerala Land Reforms Act, 1963

(24)"kole nilam" means land in the bed of any kayal, or lake, or any waterlogged land in areas adjoining or lying within the vicinity of any kayal, fake or river, on which paddy is cultivated by raising bunds on one or more sides and draining the water away by mechanical or other means, and includes -
(i)kole or punjakole nilam in the districts of Palghat and Trichur; and
(ii)water-logged land in the taluks of Hosdrug and Kasargod commonly known as "Avi" land, on which paddy is cultivated by raising bunds on one or more sides and draining the water away by baling;