Section 3(1)(a) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(a) in Kerala Land Reforms Act, 1963

(a)a tenancy created in favour of a person who was a tenant under a lease whether current or time-expired on the date on which the land or building or both came under the control of any of the said officers or the court of wards; or

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State of Kerala - Subsection

Section 3(1)(a) in Kerala Land Reforms Act, 1963