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State of Kerala - Section

Section 83 in Kerala Land Reforms Act, 1963

83. [ No person to hold land in excess of the ceiling area. [Substituted by Act No. 35 of 1969.]

- With effect from such dates as may be notified by the Government in the Gazette, no person shall be entitled to own or hold or to possess under a mortgage lands in the aggregate in excess of the ceiling area.] [Substituted by Act No. 35 of 1969.]