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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(2) in Kerala Land Reforms Act, 1963

(2)[ The provisions of Section 82 shall, so far as may be, apply to the calculation of the ceiling area for the purposes of Sub-section:Provided that if no date has been notified under Section 83, the date of application by the cultivating tenant under Section 54 shall be deemed to be the date notified under Section 83.] [Substituted by Act 35 of 1969.]