Kerala Land Development (Amendment) Act, 1973

S Kerala 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Land Development (Amendment) Act, 1973 16 of 1973 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Kerala Land Development (Amendment) Act, 1973 16 of 1973 An Act further to amend the Kerala Land Development Act, 1964. WHEREAS it is expedient further to amend the Kerala Land Development Act, 1964, for the purpose hereinafter appearing; Be it enacted in the Twenty-fourth Year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Kerala Land Development (Amendment) Act, 1973. (2) It shall come into force at once. 2. Amendment Of Section 2 :- For clause (ff) of section 2 of the Kerala Land Development Act, 1964 (17 of 1964), the following clause shall be substituted, namely:- "(ff) Padasekharam means a collection of fields or other areas of lands, with or without a common outer bund, which is suitable for t h e adoption of a common cultivation programme or common agricultural operations including dewatering and irrigatio.

Act Metadata
  • Title: Kerala Land Development (Amendment) Act, 1973
  • Type: S
  • Subtype: Kerala
  • Act ID: 19321
  • Digitised on: 13 Aug 2025