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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)In determining the extent under sub-rule (1), the Land Tribunal may take Into consideration the habits of the person enjoying the same, his financial circumstances and profession, the use to which the site is ordinarily pul and other similar factors.