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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2)(iii) in Kerala Land Reforms Act, 1963

(iii)[ the extent of new site shall be the extent of the existing kudlkidappu, subject to a minimum of three cents it within the limits of a city or a major municipality, five cents if within the limits of any other mu-nicipality and ten cents if in any panchayat area or township;] [Substituted by Act 35 of 1969.]