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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kanam Tenancy Abolition Act, 1976

(3)The compensation recoverable from the kanam tenant shall, subject only to the priority of any tax or cess payable to the Government, be a first charge on the holding and shall be recovered from the kanam tenant in the manner hereinafter provided.