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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(3) in Kerala Land Reforms Act, 1963

(3)Where a cultivating tenant fails to deposit the purchase price in lump or the first instalment thereof, on or before the due date, the order of the Land Tribunal under Section 57 shall stand cancelled arid the cultivating tenant shall continue as cultivating tenant.