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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

State of Kerala - Subsection

Section 68A(7) in Kerala Land Reforms (Tenancy) Rules, 1970

(7)The interim annuity pa id to an institution under this rule shall be adjusted to wards the annuity payable to that institution under the Act, in such manner as may be determined by the Government.