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State of Kerala - Section

Section 14 in Kanam Tenancy Abolition Act, 1976

14. Payment of amount or annuity to be full discharge of the liability to pay jenmikaram.

- The payment of the amount or annuity payable under section 4 to the jenmies or other persons entitled thereto in the manner prescribed by or under this Act shall be a full discharge of the liability for payment of jenmikaram and no further claims for jenmikaram or for payment of such amount or annuity, as the case may be, shall lie.