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[Cites 0, Cited by 12] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(j) in Kerala Revenue Recovery Act, 1968

(j)"public revenue due on land" means the land revenue charged on the land and includes all other taxes, fees and cesses on land, whether charged on land or not, and all cesses or other dues payable to the Government on account of water used for purposes of irrigation.