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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The rent shall be payable on the same date on which it would be payable and the arrears of rent shall bear the same rate of interest which the arrears would have carried, had the right, title and interest of the intermediary not vested in the Government.