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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(b) in Kerala Land Reforms Act, 1963

(b)the costs, if any. awarded to the landlord in connection with the conduct of the proceedings after the commencement of the Kerala Land Reforms (Amendment) Act, 1969;