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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(8) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(8)Where a landholder pays the entire amount due in a lump sum on or before the date on which the first instalment is payable, he shall be allowed a rebate of twenty-five per centum of the amount so paid.