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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(3)(d) in Kerala Land Reforms Act, 1963

(d)Notwithstanding anything contained in Section 11 of me Code of Civil Procedure, 1908, the right conferred on the decree-holder, plaintiff, appellant or petitioner, as the case may be, under sub-clause (i) of clause (c) shall not be deemed to take away or in any manner affect his right to apply for resumption under this Act.