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

State of Kerala - Subsection

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

(e)the amount due to the holders of encumbrances or the persons entitled to maintenance or alimony, and the order of priority in which the amounts payable;