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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2)(iv) in Kerala Land Reforms Act, 1963

(iv)the landholder shall transfer ownership and possessions of the new site to the kudikidappukaran and shall pay to him the reasonable cost of shifting the kudikidappu to the new site.