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[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(4)(ii) in Kerala Land Reforms Act, 1963

(ii)in other cases, the Government shall pay to the mortgagee the amount to which he would have been entitled under clause (i) if the ownership of the land mortgaged (Iliad vested in) the Government, and hold the land as mortgagee with possession with all the rights and liabilities of the mortgagee.