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[Cites 0, Cited by 6] [Section 81(1)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1)(a) in Kerala Land Reforms Act, 1963

(a)lands owned or held by the Government of Kerala or the Government of any other State in India or the Government of India or a local authority [or the Cochin Port Trust] [Inserted by Act 35 of 1969.] or any other authority which the Government may, in public interest, exempt, by notification in the Gazette, from the provisions of this Chapter.