Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Ker. HC: Fiction Created as Per Section 7E of KLR Act is to Deem a Purchaser as a Tenant - (24 Jul 2023)

CIVIL

Kerala High Court has held that as per Section 7E of Kerala Land Reforms (KLR) Act, 1963, the fiction created is to deem a purchaser as a tenant and there is no requirement that the land should be paddy land where cultivation is being carried out, the purchase can be of land of any nature.

Tags : KERALA HIGH COURT   TENANT   KERALA LAND REFORMS ACT   LAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved