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[Cites 0, Cited by 7] [Entire Act]

State of Kerala - Section

Section 109 in Kerala Land Reforms Act, 1963

109. [ Constitution of Agriculturist Rehabilitation Fund and Kudikidappukars Benefit Fund. [Substituted by Act No. 35 of 1969.]

(1)A fund of not less than two hundred lakhs rupees called the Agriculturist Rehabilitation Fund and another fund of nor less than one hundred lakhs rupees called the Kudikidappukars Benefit Fund may be constituted by the Government to be administered by the Revenue Department in such manner as may he prescribed.
(2)The funds referred to in Sub-section (1) shall consist of grants or loans by or from the State Government and other moneys, if any, received by the Government from any person or raised by the Government in accordance with the rules made by the Government in this behalf.
(3)The Agriculturist Rehabilitation Fund shall be utilised for payment of solarium to small holders under Section 109A and for rendering help by way of loan, grant or otherwise to persons affected by this Act who are eligible for the same in accordance with the rules made by the Government.
(4)The Kudikidappukars Benefit Fund shall be utilised-
(a)for meeting twelve and half per cent of the [amount of compensation payable for acquisitions] as provided in Sub-section (3E) of Section 75;
(b)for meeting [***] [Omitted by Act No. 16 of 1989.] the purchase price payable by the kudikidappukars, as provided in Sub-section (8) of Section 80A; and
(c)[ for providing better facilities to - [Substituted by Act No. 15 of 1976.]
(i)the kudikidappukars: and
(ii)persons who were kudikidappukars to whom certificates of purchase have been issued under Sub-section (2) of Section 80C. in accordance with such rules as may he made by the Government in this behalf.]
Provided that a person to whom a certificate of purchase has been issued under the said Sub-section or his successor-in-interest shall not be entitled to any benefit under this clause after the expiry of a period of twenty years from the date on which the right, title and interest in respect of the land allowed to be purchased by such person have vested in him under the said Sub-section.]