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[Cites 0, Cited by 1] [Section 80A(12)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(12)(c) in Kerala Land Reforms Act, 1963

(c)in deciding the extent of land available for purchase by the kudikidappukaran or kudikidappukars,-
(i)any voluntary transfer effected, or any boundaries put up or any building or other structures erected, after the 1st day of July, 1969, shall not he taken in to account;
(ii)the sites of the buildings and other structures situate on the land shall be excluded.]