Section 70(1)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

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State of Kerala - Subsection

Section 70(1)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)the cancellation of the pattas in respect of the lands held by such tenants, and the issue of fresh documents to the tenants specifying-

(i)the land revenue assessment, taxes and cases, if any, payable in respect of the (and and the dates on which they are payable;

(ii)the rent payable to the Government and the date on which it shall be payable, and the rate of interest on arrears of rent.