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

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

State of Kerala - Subsection

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

(e)a tenancy created not less than thirty years before the commencement of the Kerala Lands Reforms (Amendment) Act, 1969 (whether subsequently renewed or not). by an officer appointed by a court under the provisions of any law, if such officer was, before the commencement of the legal proceedings in which he was so appointed, entitled to lease the land to which the tenancy relates:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

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