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[Cites 0, Cited by 0] [Section 80B(7)] [Section 80B] [Entire Act]

State of Kerala - Subsection

Section 80B(7)(iii) in Kerala Land Reforms Act, 1963

(iii)in the case of the tenant in possession, the difference between the net income and the rent payable by him; and the rent payable by such tenant and the intermediary for the purpose of this Explanation shall be as calculated under the provisions of this Act.]