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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Kerala - Subsection

Section 13B(4) in Kerala Land Reforms Act, 1963

(4)I he court may also order the applicant to deposit in court such amount as may be specified by the court towards costs of the decree-holder or the auction purchaser and the value of improvements, if any. effected on the holding after the sale.Explanation. - For the purposes of this Section, the term "holding" includes a pan of a holding.]