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State of Kerala - Section

Section 28 in Kerala Land Reforms Act, 1963

28. Exclusion or certain lands from liability to fair rent.

- Notwithstanding anything contained in Section 27, where any land included in a holding is set apart for communal purposes, and is used for such purposes, the extent of the land so set apart shall not be taken into account when determining the fair rent of the holding in accordance with that Section.