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[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(b) in Kerala Land Conservancy Act, 1957

(b)[persons registered in the revenue records as] [Inserted by Act 11 of 1971.] holders of lands in any way subject to the payment of land revenue to the Government, or