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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(3)(ii) in Kerala Land Reforms Act, 1963

(ii)if there is an intermediary, or there are intermediaries, be apportioned among the landowner and the intermediary or intermediaries in the manner specified in Subsection (2) or Sub-section (3), as the case may be, of Section 56, and the value of the encumbrance, maintenance or alimony shall be deducted from the purchase price payable to the landowner or the intermediary or intermediaries, as the case may be and the balance amount shall be paid to the landowner or intermediary or intermediaries. If the total amount of such encumbrance, maintenance or alimony is equal to or more than the amount of the purchase price payable to the landowner or the intermediary, the whole amount shall be reserved for payment to the holder of the encumbrance, Or the person entitled to the maintenance or alimony and no amount shall be paid to the landowner or the intermediary, as the case may be.]