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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(f) in Kanam Tenancy Abolition Act, 1976

(f)"kanam tenant" means a person who holds land on kanam tenure and includes-
(i)the heir, assignee or legal representative of such person; or
(ii)a cultivating tenant or holder of a kudiyiruppu in whom the right, title and interest of such person have vested under the provisions of the Kerala Land Reforms Act, 1963 (1 of 1964);