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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(6) in Kerala Land Reforms Act, 1963

(6)Where the cultivating tenant pays the purchase price in instalments, the amount of each instalment shall be distributed in the manner specified above. The interest on the purchase price paid by the cultivating tenant shall also be paid to the landowner, intermediary, holder of the encumbrance or the person entitled to the maintenance or alimony, as the case may be.