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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(3D) in Kerala Land Reforms Act, 1963

(3D)[ Where the kudikidappukaran shift as required under Sub-section (3W, or under Sub-section (366) he shall be entitled to the ownership and possession of the land to which he shifts or is bound to shift, as the case may be, and also to the registry of such land in his name.] [Inserted by Act No. 25 of 1971.]