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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2) in Kerala Land Reforms Act, 1963

(2)If any landlord fails to grant a receipt as provided under Subsection (1), the tenant shall be entitled to send by money order, after deducting the charges for doing so,
(i)the money, if the rent is payable in money; and
(ii)the money value of the rent, if it is payable in kind.