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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)Where a limited owner has an interest in the amount to be deposited, the deposit may be tor the probable duration of such interest.Procedure for vesting of rights of religious, charitable or educational institutions in Government and determination of annuity(Section 66)