Section 66 in THE CONSTITUTION (TWENTY-NINTH AMENDMENT) ACT, 1972
66. The Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971.".
[The Constitution (Twenty-Ninth Amendment) Act, 1972, which aimed to expand the ninth schedule of the Indian Constitution, included laws from Kerala focused on land reform. Specifically, it added two acts to the schedule: the Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969) and the Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971). However, the legality of the 29th Amendment was challenged in a case brought by a petitioner whose land was subject to seizure under Kerala's Land Reforms. The petitioner also questioned the validity of the 24th and 25th Constitutional Amendments, which they claimed impacted their fundamental rights. This case led to the development of the idea of the fundamental structure of the Constitution. Ultimately, seven judges out of 13 ruled in favor of upholding the legitimacy of the 29th Amendment, although its validity was not upheld completely. Important Verdict-Kesavananda Bharati vs State Of Kerala And Anr ]
