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State of Kerala - Section

Section 42 in Kerala Land Reforms Act, 1963

42. Priority of claim for arrears of rent.

- Arrears of rent due to the landlord, together with interest thereon, shall be a charge on the interest of the tenant, from whom they are due, in the holding and shall, subject to the priority of the rights of the Government and any local authority for arrears of land revenue, tax, cess or other dues, be a first charge on such interest of the tenant.