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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(6)(b) in Kerala Land Reforms Act, 1963

(b)in the case of a holding, the right, title and interest of the landowner and intermediaries in respect of which have been purchased by the cultivating tenant, from the date on which the right, title and interest of the institution in respect of its other holdings have vested in the Government under Sub-section (9) of Section 72, whichever is earlier;