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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3A) in Kerala Land Reforms Act, 1963

(3A)In the event of the failure to deposit the amount referred to in Sub-section (3) within the time specified in that Sub-section, such amount shall, on a written requisition from the Land Tribunal to the District collector, be recovered under the provisions of the Kerala Revenue Recovery Act, 1968, together with interest at the rate of six per cent per annum from the date determination of the amount under Sub-section (2).]