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State of Kerala - Section

Section 27 in Kanam Tenancy Abolition Act, 1976

27. Rates of commutation.

- Where the jenmikaram or any portion of it consists of paddy or other commodity, it shall be commuted into money value, and for the purposes of this Act the commutation rates for any commodity shall be the rates specified for that commodity in the notification issued by the Government under section 49 of the Kanam Tenancy Act, 1955 and which is in force immediately before the appointed day.