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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(4)(e) in Kerala Land Reforms Act, 1963

(e)notwithstanding anything contained in this Act, the fair rent referred to in sub-clause (d) shall be the rent payable by the cultivating tenant, but such fair rent shall not be taken as the basis for the determination of the purchase price under Section 55, and the fair rent for the determination of such purchase price shall be the fair rent determined under this Act.