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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(1)(ii) in Kerala Land Reforms Act, 1963

(ii)no cultivating tenant shall be entitled ed to purchase the right, title and interest in respect of any land under this Section if he, or if he is a member of a family, such family, owns an extent of land riot less than the ceiling area;