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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(2) in Kerala Land Reforms Act, 1963

(2)[ Subject to the provisions of Sub-sections (3) and (5), in the case of timber trees standing in the holding of a cultivating tenant at the commencement of his tenancy, the cultivating tenant shall have the right to cut and remove such trees, and the landlord or the intermediary shall not have the right to cut and remove such trees.] [Substituted by Act 35 of 1969.]