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[Cites 0, Cited by 1] [Section 80A(12)] [Section 80A] [Entire Act]

State of Kerala - Subsection

Section 80A(12)(b) in Kerala Land Reforms Act, 1963

(b)In calculating the extent of land held by a person who is a member of a family and the number of kudikidappukars in the lands held by such person, the extent of the land held individually by any member of his family or Jointly by some or all of the members of such family, and the number of kudikidappukars thereon shall also he taken into consideration;