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[Cites 0, Cited by 1] [Section 75(2)] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2)(a) in Kerala Land Reforms Act, 1963

(a)[ for constructing a building for his own residence or for the residence of any member of his family included major sons and daughters; or] [Substituted by Act 15 of 1976.]