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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of Kerala - Subsection

Section 51A(5) in Kerala Land Reforms Act, 1963

(5)The tenant to whom any land is let under Sub-section (4) shall pay the fair rent thereof directly to the landlord and the Governments liability under Sub-section (3) with regard to the payment of the fair rent for such land shall, on and from the date of induction of the tenant on the land cease.]