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

State of Kerala - Subsection

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

(b)where such person holds one acre or more, but less than two acres, of land, six cents in a city or major municipality or ten cents in any other municipality or twenty cents in a panchayat area or township;