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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Kerala - Subsection

Section 109(3) in Kerala Land Reforms Act, 1963

(3)The Agriculturist Rehabilitation Fund shall be utilised for payment of solarium to small holders under Section 109A and for rendering help by way of loan, grant or otherwise to persons affected by this Act who are eligible for the same in accordance with the rules made by the Government.