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[Cites 0, Cited by 0] [Section 2(23B)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23B)(b) in Kerala Land Reforms Act, 1963

(b)lands, by whatever name known,-
(i)reclaimed from swampy areas called "kari" with black and loose peaty soil, the sub-soil of which consists of partially decomposed organic matter; and
(ii)in which paddy is cultivated, and situate in any part of the State;]