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[Cites 0, Cited by 0] [Section 72F(5)] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(5)(a) in Kerala Land Reforms Act, 1963

(a)the extent, survey number and such other particulars as may be prescribed, of the land, the right, title and interest in respect of which have vested in the Government under Section 72;