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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Kerala - Subsection

Section 13B(2) in Kerala Land Reforms Act, 1963

(2)Any person entitled to restoration of possession of his holding under Sub-section (1) may, within a period of six months from the commencement of the Kerala Land Reforms (Amendment) Act, NO, deposit the purchase money together with interest at the rate of six per cent per annum in the court and apply to the court for setting aside the sate and for restoration of possession of his holding.