Section 89 in Kerala Land Reforms (Tenancy) Rules, 1970
89. [ Authority or bank in which purchase price due to private trust, endowment, etc. is to be deposited. [Substituted by SRO. No. 1278/89, published in K.G Extraordinary No. 693 dated 22/07/1989.]
- The provisions of Rule 60 shall so far as may be, apply to the payment of purchase price by the Government to the persons mentioned in sub-section (7) of Section 80E.]
