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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Kerala - Subsection

Section 13A(1)(a) in Kerala Land Reforms Act, 1963

(a)apply in any case where the said land has been sold to a bonafide purchaser for consideration before the date of publication of the Kerala Land Reforms (Amendment) Bill 1968, in the Gazette; or