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[Cites 0, Cited by 3] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(3) in Kerala Land Reforms Act, 1963

(3)[For the removal of doubts, it is hereby clarified that the expression "ceiling area" in Sub-sections (1) and (2) means the ceiling area specified in Sub-section (1) of Section 82 as amended by the Kerala Land Reforms (Amendment) Act, 1969 (35 of 969).] [Inserted by Act No. 17 of 1972.]