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[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(3)(b) in Kerala Land Reforms Act, 1963

(b)in calculating the total extent of land held by a person who is a member of.a family, the extent of land held by any member of his family or jointly by some or all of the members of such family shall also be taken into consideration.