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

State of Kerala - Subsection

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

(i)lands purchased by the Kerala Co-operative Central Land Mortgage Bank or a Primary Mortgage Bank under Sec Lion 18 of the Kerala State Co-operative Land Mortgage Banks Act, 1960, or by the Kerala State Co-operative Bank Ltd., or by a primary agricultural credit co- operative society or by a scheduled bank as defined in the Reserve Bank of India Act, 1934 so long as such lands continue in the possession of the bank;