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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(3)(i) in Kerala Land Reforms Act, 1963

(i)the amount of 16 times the fair rent paid by the cultivating tenant shall be apportioned among the landowner and the intermediary or intermediaries in proportion to the profits derived by them from the holding; and