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[Cites 0, Cited by 0] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(8) in Kerala Land Reforms Act, 1963

(8)Where cultivating tenant is entitled to the assignment of the right, title and interest in respect only of a portion of the land held by him (whether included in one holding or not), the Land Tribunal shall, as far as possible, assign to the cultivating tenant the right, title and interest in respect of the portion of his choice.] [Inserted by Act No. 17 of 1972.]