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[Cites 0, Cited by 0] [Section 80B(4)] [Section 80B] [Entire Act]

State of Kerala - Subsection

Section 80B(4)(iv) in Kerala Land Reforms Act, 1963

(iv)the value of encumbrance subsisting or claimsior-main-tenance or alimony charged on the land allowed to be purchased by the kudikidappukaran;