Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23B) in Kerala Land Reforms Act, 1963

(23B)[ "Karinilam1" means - [Inserted by Act No. 35 of 1969.]
(a)lands generally known as karinilam and situate in the district of Kottayam, Alleppey or Ernakulam; and
(b)lands, by whatever name known,-
(i)reclaimed from swampy areas called "kari" with black and loose peaty soil, the sub-soil of which consists of partially decomposed organic matter; and
(ii)in which paddy is cultivated, and situate in any part of the State;]