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[Cites 0, Cited by 0] [Section 72F(5)] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(5)(f) in Kerala Land Reforms Act, 1963

(f)the amount payable to the landowner and each of the intermediaries after deducting the value of encumbrances of claims for maintenance or alimony;