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[Cites 0, Cited by 1] [Section 84(1)] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(1)(iii) in Kerala Land Reforms Act, 1963

(iii)in favour of a person who was a tenant of the holding before 27th July, 1960, and continued to he so till the date of transfer; [***] [Omitted by Act No. 17 of 1972.]