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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kanam Tenancy Abolition Act, 1976

(2)The amount payable under sub-section (1) shall be paid in such manner as may be prescribed and shall be deemed to be part of the amount payable under sub-section (1) of section 4 or the annuity payable under sub-section (3) of that section, as the case may be, and shall be deducted from and adjusted against it.