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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(3)(a) in Kerala Land Reforms Act, 1963

(a)any decree passed before the commencement of this Act for the eviction of a tenant from his holding, pursuant to which eviction has not been effected, may, on the application of the tenant or the landlord, be reopened and the matter may be disposed of in accordance with the provisions of this Act;