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[Cites 0, Cited by 1] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(3) in Kerala Land Reforms Act, 1963

(3)[ Where, after the final settlement of claims for resumption of lands held by a person as tenant, such person holds land in excess of the ceiling area, or where after the purchase of the right, title and interest of the landowner and the intermediary by the cultivating tenant in respect of lands owned by a person, such person owns land in excess of the ceiling area, such excess land shall be surrendered as hereinafter provided.