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[Cites 0, Cited by 1] [Section 6(4)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4)(a) in Kerala Land Conservancy Act, 1957

(a)in favour of [any agriculturist or agricultural labourer] [Substituted by Act 11 of 1971.] if the earth [sand] [Inserted by Act 11 of 1971.] metal, laterite, lime-shell or other notified articles of value destroyed, removed or appropriated is for bona fide agricultural purposes, or