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

State of Kerala - Subsection

Section 2(30) in Kerala Land Reforms Act, 1963

(30)"landowner" means the owner of the land comprised in a holding and includes -
(i)a landholder holding Sree Pandaravaka lands on pattam, otti, jenmam, kudijenmam, danam or any other tenure; and
(ii)a landholder holding Sreepadam lands on Sreepadam-pattam or other favourable tenure;