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

State of Kerala - Subsection

Section 2(1)(e) in Kerala Government Land Assignment Act, 1960

(e)any person claiming through or holding under any of the persons referred to in clause (a), (b), (c) or (d), are, and are hereby declared to be, Government lands except as may be otherwise provided by any law for the time being in force, subject to ail rights of way and other public rights and to the natural and easement rights of other land owners and to aM customary rights legally subsisting