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[Cites 0, Cited by 0] [Section 72B(1)] [Section 72B] [Entire Act]

State of Kerala - Subsection

Section 72B(1)(b) in Kerala Land Reforms Act, 1963

(b)where the cultivating tenant or, if he is a member of a family, such family, does not own any land or owns an extent of land which is less than the ceiling area, he shall be entitled to the assignment of the right, title and interest in respect of only such extent of land as will, together with the land, if any, owned by him or his family, as the case may be, be equal to the ceiling area.