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

State of Kerala - Subsection

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

(c)
(i)Where the decree-holder, plaintiff, appellant or petitioner, as the case may be, is a person entitled to resumption of land under this Act he shall have the right to apply to the court to allow resumption of the holding or any part thereof to which he is entitled;
(ii)the application under sub-clause (i) shall be made within one year from the commencement of this Act and shall contain a statement of facts in support of the claims of the applicant and also the names and addresses of all persons who have interest in the holding either as owner, lessee or kudikidappukaran;
(iii)the court shall dispose of the application as if it were an application for resumption before the Land Tribunal under this Act;