Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Kerala - Subsection

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

(i)amount due to the intermediary or each of the intermediaries. if any, on apportionment of the purchase price (with name and address of the intermediary or intermediaries);