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[Cites 0, Cited by 1] [Section 72(4)] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(4)(a) in Kerala Land Reforms Act, 1963

(a)on the expiry of six month, from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, or on the date notified under Sub-section (1), whichever is later, in cases where no application for resumption of the holding or part of the holding has peen preferred;