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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1)(a) in Kanam Tenancy Abolition Act, 1976

(a)of the execution of the instrument of transfer or after its registration, if it be registered, or after the transfer is effected, if no instrument be executed; or