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

State of Kerala - Subsection

Section 4(a) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(a)every landholder shall, subject to the provisions of section 8, have full proprietary right in the land comprised in his holding, and such right shall be heritable and alienable ;