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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2)(i) in Kerala Land Reforms Act, 1963

(i)who is a member of the Armed Forces or is seaman, if the tenancy was treated by such landlord within a period or three months before he became a member of the Armed Forces or a seaman, or while he was serving as such member or seaman; or