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

State of Kerala - Subsection

Section 4(1)(a) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(a)is necessary for any purpose ancillary to the cultivation of plantation crops in such plantation or for the preparation of the same for the market; or