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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(1)(m) in Kerala Land Reforms (Tenancy) Rules, 1970

(m)the amount payable to the landowner and to the intermediary or each of the Intermediaries, if any, after deducting the value of encumbrances or the claims for maintenance or alimony, if any.