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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(4) in Kerala Land Reforms Act, 1963

(4)Where in respect of a holding, there is an intermediary and the rent to which the intermediary is entitled is reduced as a result of the abatement in the rent granted under Sub-section (2) or reduction of rent granted under Sub-section (3), the rent payable by the intermediary to his landlord shall he reduced in the same proportion.