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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(c) in Kerala Land Reforms Act, 1963

(c)the verumpattam was terminated after the first day of Chingam, 1111 and before the commencement of this Act, but he or his predecessor-in-interest continued in possession of the property without interruption, as mortgagee with possession from the date of such termination till commencement of this Act.