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[Cites 0, Cited by 1] [Section 80A(4)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(4)(d) in Kerala Land Reforms Act, 1963

(d)where such person holds three acres or more, bus than four of land, twelve cents in a city or major municipality t. twenty cents in any other municipality or forty r:'ilt5 in a panchayat area or township;