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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(e) in Kerala Land Conservancy Act, 1957

(e)any person claiming through or holding under any of the persons referred to in clauses (a), (b), (c) or (d), are, and are hereby declared to be, the property of Government, except as may be otherwise provided by any law for the time being in force, subject to all rights of way and other public rights and to the natural and easement rights of other land owners and to all customary rights legally subsisting.