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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(1) in Kerala Land Reforms Act, 1963

(1)Where a cultivating tenant does not apply for the pure hose of the right, title and interest in respect of his holding vested in the Government under Sub-section (9) of section 66 the tenant holding directly under the religious, charitable or educational institution of a public nature shall continue as tenant under rue Government.