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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(4)(d) in Kerala Land Reforms Act, 1963

(d)in cases where orders determining fair rent have been passed or purported to have been passed under the said Act and such order had become final, such orders shall be deemed to have been passed under this Act for purposes of payment of fair rent;