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[Cites 0, Cited by 0] [Section 72P(2)] [Section 72P] [Entire Act]

State of Kerala - Subsection

Section 72P(2)(b) in Kerala Land Reforms Act, 1963

(b)any amount paid or deposited by the cultivating tenant by way of rent after the date of such application, shall be adjusted towards the purchase price payable by him under Section 72D.