Section 81(1)(t) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 2] [Section 81(1)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1)(t) in Kerala Land Reforms Act, 1963

(t)lands owned or held by -

(i)a University established by law; or

(i)the entire income of such lands is appropriated for the University, institution or trust concerned; and

(ii)where the University, institution or trust comes to hold the said lands after the commencement of this Act, the Government have certified previously that such lands are bona fide required for the purposes of the University, institution or trust, as the case may be; and

(u)lands granted to defence personnel for gallantry.

(ii)a religious, charitable or educational institution of a public nature; or

(iii)a public trust which expression shall include a wakf; Provided that-

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State of Kerala - Subsection

Section 81(1)(t) in Kerala Land Reforms Act, 1963