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State of Kerala - Section

Section 10 in Land Utilisation Order, 1967

10. Eviction of purchaser in certain cases.

- The purchaser of the right to cultivate a land shall have no right whatsoever to the land, after the expiry of the period for which such right has been sold or after the termination of such right, as the case may be, and shall be liable to summary eviction if he continues in possession after such expiry or termination.