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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(3C) in Kerala Land Reforms Act, 1963

(3C)[ The kudikidappukaran shall be entitled before he shifts as required under Sub-section (38) to receive from the person in possession of the land on which his kudikidappu is situate the expenses as determined by the officer referred to in that Sub-section to be reason-ably required to shift to the new site.] [Substituted by Act No. 35 of 1969.]