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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(1)(l) in Kerala Land Reforms (Tenancy) Rules, 1970

(l)the amount payable to the person entitled to alimony, if any, with the name and address of such person: and whether such amount is charged on the right, title and interest of the landowner or intermediary;