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[Cites 0, Cited by 0] [Section 72B(1)] [Section 72B] [Entire Act]

State of Kerala - Subsection

Section 72B(1)(a) in Kerala Land Reforms Act, 1963

(a)no cultivating tenant shall be entitled to assignment of the right, title and interest in respect of any holding or part of a holding under this Section if he, or if he is a member of a family, such family, owns an extent of land not less than-the ceiling area.