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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(c) in Kerala Land Reforms Act, 1963

(c)the tenancy was terminated after the 1st day of December, 1930 and before the commencement of this Act, but his predecessors-in-interest or himself continued in possession of the property, without interruption, whether as a mortgagee with possession or otherwise, from the date of such termination till the commencement of this Act.