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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Kerala - Subsection

Section 109(2) in Kerala Land Reforms Act, 1963

(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.