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[Cites 0, Cited by 0] [Section 80A(12)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(12)(a) in Kerala Land Reforms Act, 1963

(a)the extent of land held by a person shall be the total extent of land held by such person, either as owner or as tenant, on the 1st day of July, 1969;