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[Cites 0, Cited by 0] [Section 72F(5)] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(5)(d) in Kerala Land Reforms Act, 1963

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