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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(d) in Kerala Land Reforms (Tenancy) Rules, 1970

(d)whether the homestead or hut has been repaired improved or reconstructed by the kudikidappukaran on or after the 1st January 1970, by extending the plinth area and if so-
(i)when; and
(ii)the original plinth area and the extended plinth area,