Section 88(3A) in Kerala Land Reforms Act, 1963

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State of Kerala - Subsection

Section 88(3A) in Kerala Land Reforms Act, 1963

(3A)Notwithstanding anything contained in Sub-sections (2) and (3), where the compensation due under those Sub-sections to an adult unmarried person, family or any other person (other than a joint family), as owner, landowner, intermediary or cultivating tenant or in any two or more of such capacities exceeds one lakh rupees, the compensation payable shall be limited to the amount specified in the Table below:TableScales of compensation

Total Amount of compensation	Rate
On the first Rs. 1 lakh	100 per cent
On the next Rs. 50,000	30 per cent
On the balance amount	23 per cent:
Provided that the compensation payable shall inno case exceed	Rs. 2 lakhs.

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State of Kerala - Subsection

Section 88(3A) in Kerala Land Reforms Act, 1963