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[Cites 0, Cited by 2] [Section 2(25)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(25)(b) in Kerala Land Reforms Act, 1963

(b)who has been permitted by a person in lawful possession of any land to occupy, with or without an obligation to pay rent, a hut belonging to such person and situate in the said land; and "kudikidappu" means the land and the homestead or the hut so permitted to be erected or occupied together with the easements attached thereto:]