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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(i) in Kerala Land Reforms Act, 1963

(i)leases of lands or of buildings or of both belonging to or vested in the Government of Kerala or the Government of any other Stale in India or the Government of India or a local authority for the Cochin Port Trust or a corporation owned or controlled by the Government of Kerala or the Government of any other State in India Or the Government of India: