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[Cites 0, Cited by 0] [Section 80B(7)] [Section 80B] [Entire Act]

State of Kerala - Subsection

Section 80B(7)(ii) in Kerala Land Reforms Act, 1963

(ii)in the case of an intermediary, the difference between the rent which he was entitled to get from his tenant and the rent for which he was liable to his landlord; and