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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(1)(a) in Kerala Land Reforms Act, 1963

(a)the amount of arrears due from the tenant for the period specified in the application under Sub-section (1) of Section 46 together with interest up to the date of deposit and costs, if any; and