Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] State of Kerala - Subsection Section 61(3) in Kerala Land Reforms Act, 1963 (3)The amount deposited under Sub-section (1) shall be deducted from the purchase price payable by the cultivating tenant and he shall' be liable to pay only the balance.
