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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(1)(b) in Kerala Land Reforms Act, 1963

(b)where the person entitled to receive the compensation or the amount of encumbrance is a private trust or endownment or a body corporate, the compensation or the amount of encumbrance shall be paid in cash or in treasury certificate to be encashed after the expiry of sixteen years and carrying simple interest at the rate of four and a half percent per annum with effect from the date on which the ownership or possession or both of the land has or have vested in the Government under section 86 or section 87 or partly in cash and partly in such treasury certificate, in such manner as may be prescribed.