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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kanam Tenancy Abolition Act, 1976

(1)The Government shall pay to every jenmi, other than a religious or charitable institution of a public nature, whose right to receive payment of jenmikaram has been extinguished, an amount equal to eight and one-third times the aggregate of the annual amount of jenmikaram payable to him immediately before the appointed day, after deducting a sum equal to five per centum of the said aggregate on account of collection charges.