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[Cites 0, Cited by 7] [Section 81(3)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(3)(b) in Kerala Land Reforms Act, 1963

(b)on account of any land being bonafide required for the purpose of conversion into plantation or for the extension or preservation of an existing plantation or for any commercial, industrial, educational or charitable purpose, by notification in the Gazette, exempt such land from the provisions of this Chapter, subject to such restrictions and conditions as they may deem fit to impose: