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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(i) in Kerala Land Reforms (Tenancy) Rules, 1970

(i)the amount payable to the landowner from out of the purchase price after deducting the value of encumbrances or the claims for maintenance or alimony, if any, charged on his right, title and interest;