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[Cites 0, Cited by 0] [Section 72G] [Entire Act]

State of Kerala - Subsection

Section 72G(1) in Kerala Land Reforms Act, 1963

(1)The compensation payable to the landowner and the intermediaries, if any, for the vesting of their right, title and interest in respect of a holdings in the Government under Section 72 shall be apportioned among the landowner and the intermediaries, as the case may be, in accordance with the provisions of Sub-sections (2) and (3).