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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(f) in Kerala Land Reforms (Tenancy) Rules, 1970

(f)value of encumbrances subsisting or claims for maintenance or alimony, if any, charged on the right, title and interest of the landowner