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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(3)(ii) in Kerala Land Reforms Act, 1963

(ii)the balance remaining after deducting the amount referred to in clause (1) shall be apportioned among the landowner, the intermediaries and the cultivating tenant in proportion to the profits derivable by them from the land immediately before the surrender, assumption or vesting in the Government, as the case maybe.