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[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(4)(i) in Kerala Land Reforms Act, 1963

(i)Where the ownership of the land mortgaged [has vested in the Government] [Substituted by Act No. 17 of 1972.] the mortgagee shall be treated as a holder of an encumbrance in respect of the land, and the encumbrance shall be discharged as provided in Sections 91 and 92;