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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(3)(a) in Kerala Land Reforms Act, 1963

(a)Where such institution is the landowner, an amount equal to the rent to which it would be entitled if fair rent were determined in respect of the holding, after deducting 2 1/2 per cent thereof by way of collection charges: