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[Cites 0, Cited by 0] [Section 72B] [Entire Act]

State of Kerala - Subsection

Section 72B(5) in Kerala Land Reforms Act, 1963

(5)Where a cultivating tenant is entitled to the assignment of the right, title and interest in respect of only a portion of the holding held by him, he may indicate in the application under Sub-section (3) his choice of the portion to which the assignment shall relate.]