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

State of Kerala - Subsection

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

(b)being agricultural land interspersed within the boundaries of the area cultivated with plantation crops, is necessary for the protection and efficient management of such cultivation; or