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[Cites 0, Cited by 0] [Section 2(62)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(62)(i) in Kerala Land Reforms Act, 1963

(i)"verumpattamdar" means a lessee or sub-lessee of immovable property, whether called verumpattamdar, or venpattamdar, who has expressly or impliedly contracted to hold the same under a lease with or without security for rent, and includes a tharikuthukaran in the Palghat district, but does not include a Kanamdar, kanam-kuzhikanamdar, or kuzhikanamdar;