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[Cites 0, Cited by 5] [Section 4A(1)] [Section 4A] [Entire Act]

State of Kerala - Subsection

Section 4A(1)(b) in Kerala Land Reforms Act, 1963

(b)the mortgagee of lessee has constructed a building for his own, evidence in the land comprised in the mortgage and he was occupying such building for such purpose tor a continuous period of not less than twenty years immediately preceding such commencement: