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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3) in Kerala Land Reforms Act, 1963

(3)The kudikidappukaran shall be entitled to the value of the land occupied by his homestead or hut subject to a minimum of-
(a)three cents in a city or major municipality; or
(b)five cents in any other municipally; or
(c)ten cents in a panchayat area or township.