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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(ii) in Kerala Land Assignment Rules, 1964

(ii)[ "valuable improvements" shall mean improvements by cultivation of tea, coffee, rubber, cardamom, arecanut, pepper or coconut or by way of construction of contour bunds or Kayal bunds or byway of construction of buildings. [Substituted by G.O. (P) 338/68/RD dated 24-06-1968 published in Kerala Gazette Extraordinary No. 141 dt, 25-6-1968.]