Section 13(2)(b) in Kerala Prevention of Eviction Act, 1966

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State of Kerala - Subsection

Section 13(2)(b) in Kerala Prevention of Eviction Act, 1966

(b)in the first proviso,-

(i)for the words "Provided that", the word "Provided further that" shall be substituted;

(ii)the words "and is made in good faith" shall be omitted;