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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(9)(ii) in Kerala Land Reforms Act, 1963

(ii)allowed to be taken by the landlord from the holding, periodically or on the happening of any event or on the occasion of any festival, and includes onakazhcha, utsavakoppu, perunnalkazcha and aradiantharam;