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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2)(i) in Kerala Land Reforms Act, 1963

(i)the amount paid by such person to the cultivating tenant and to the intermediary, if any, towards the value of the improvements effected by them and existing at the time of restoration :