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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(j) in Kerala Land Reforms (Tenancy) Rules, 1970

(j)the amount payable to each of the intermediaries, if any, after deducting the value of encumbrances or claims for maintenance or alimony, if any. charged on their right, title and interest;