| [Kerala Act No. 16 of 1973] |
An Act further to amend the Kerala Land Development Act, 1964
Preamble.- 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 the adoption of a common cultivation programme or common agricultural operations including dewatering and irrigatio