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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(39A) in Kerala Land Reforms Act, 1963

(39A)[ "ollikuzhikanam" means a transfer for consideration by a person to another of any land other than nilam for the enjoyment of that land and for the purpose of making improvements thereon, but shall not include a mortgage within the meaning of the Transfer of Property Act, 1882;] [Inserted by Act No. 35 of 1969.]