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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)The second or any subsequent installment of the purchase price shall be deposited on or before the due date in the Government treasury in a chalan in triplicate countersigned by the Land Tribunal under the appropriate head which will be specified by the Land Board.