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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(1)(ii) in Kerala Land Reforms Act, 1963

(ii)Where the purchase price is proposed to be paid in instalments, the first instalment thereof within [six months] [Substituted by Act 35 of 1969.] from the date on which the order of the Land Tribunal under Section 57 has become final.