Section 2(57)(j) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 1] [Section 2(57)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(57)(j) in Kerala Land Reforms Act, 1963

(j)[ a person who is deemed to be a tenant under Section 4, Section 4A, Section 5, Section 6, Section 6A. Section 6B, Section 7, Section 7A, Section 7B, Section 7C, Section 7D, [Section 7E] [Substituted by Act No. 35 of 1969.] Section 8, Section 9 or Section 10, or presumed to be a tenant under Section 11.]

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State of Kerala - Subsection

Section 2(57)(j) in Kerala Land Reforms Act, 1963