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[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23)(ii) in Kerala Land Reforms Act, 1963

(ii)without such trees, for the purpose of planting trees or pepper vines or both thereon and for the enjoyment of the trees transferred, if any, the incidents of which transfer include-]