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

State of Kerala - Subsection

Section 3(3)(b) in Kerala Land Tax Act, 1961

(b)in relation to any land in the possession of a kanam tenant as defined in the Kanam Tenancy Act, 1955 (XXIV of 1955), such kanam tenant;