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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(1) in Kerala Land Reforms Act, 1963

(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, or in any contract, or in any judgement, decree or order of any court or tribunal, the landlord of a tenant specified in column (1) of the Table below shall be entitled to recover towards arrears of rent accrued due before the 1st day of May, 1968 and outstanding at the commencement of the Kerala Land Reforms (Amendment) Act, 1969, only the amount specified in the corresponding entry in column (2) of the Table:Provided that where an intermediary has collected rent from his tenant for any period prior to the 1st day of May, 1968 and has not paid the rent payable by him to his landlord for the period for which he has so collected, he shall also be liable to pay the rent payable by him for such period to his landlord:Provided further that, subject to the foregoing proviso, no intermediary shall be liable to pay to his landlord anything in excess o' what he is entitled to receive under this Sub-section.Table
Class of tenant   Amount of rent to be paid for discharge
(1)   (2)
Tenant Possessing not more than 5 acres of landin the aggregate whether as owner, mortgagee, lessee orotherwise.   One year's rent or the actual amount inarrears, whichever is less.
Tenant possessing more than 5 acres but notmore than 10 acres of land in the aggregate,    
whether as owner, mortgagee, lessee orotherwise amount in arrears, whichever is less.   Two year's rent or the actual
Tenant possessing more than 10 acres of land inthe aggregate, whether as owner, mortgagee, lessee or otherwise.   Three year s rent or the actual amount inarrears, Whichever is less:
Provided that where the tenant is in possession of more than fifteen acres of land in the aggregate, whether as owner, mortgagee. lessee or otherwise, and the landlord is a small holder, the tenant shall be liable to pay the actual amount in arrears.Explanation. - For the purposes of this Section, the rent for an year shall be deemed to be an amount equal to the rent payable for the year immediately preceding the commencement of the Kerala Land Reforms (Amendment) Act, 1969 and which has accrued due before such commencement.