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[Cites 0, Cited by 0] [Section 72I(5A)] [Section 72I] [Entire Act]

State of Kerala - Subsection

Section 72I(5A)(b) in Kerala Land Reforms Act, 1963

(b)where the landowner or the intermediary is a small holder and the amount of compensation in respect of all holdings held by cultivating tenants under him does not exceed five thousand rupees,