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[Cites 0, Cited by 2] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(b) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(b)buildings, other than buildings belonging to trespassers, and lands appurtenant to, and necessary for the convenient enjoyment or use of, such buildings ;