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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1)(j) in Kerala Land Reforms Act, 1963

(j)lands purchased by the Kerala Financial Corporation or lands the management of which has been taken over by that Corporation, under Section 32 of the State Financial Corporations Act, 1951, so long as such lands remain in the ownership, or continue under the management, as the case may be, of the said Corporation: