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[Cites 0, Cited by 1] [Section 80A(4)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(4)(e) in Kerala Land Reforms Act, 1963

(e)where such person holds four acres or more, but less that five acres, of land, fifteen cents in a city or major municipality or twenty-five cents in any other municipality or silty cents in a panchayat area or township: