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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1) in Kerala Land Reforms Act, 1963

(1)As between the tenant and landlord, the former shall be liable for any cess or special charges leviable by the Government for special or additional crops raised, where such special or additional crops have not been taken into account in fixing the fair rent.