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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(1)(i) in Kerala Land Reforms Act, 1963

(i)if the landlord is entitled to resume any portion of the holding under this Act and he applies for such resumption, the cultivating tenant shall be entitled to purchase the right, title and interest of the landowner and the intermediaries only in respect of the remaining portion of the holding;