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[Cites 0, Cited by 0] [Section 80B(4)] [Section 80B] [Entire Act]

State of Kerala - Subsection

Section 80B(4)(v) in Kerala Land Reforms Act, 1963

(v)the amount payable to the holder of the encumbrance or the person entitled to the maintenance or alimony and the order of priority in which such amount is payable;