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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(3)(b) in Kerala Land Reforms Act, 1963

(b)Where such institution is the intermediary, an amount equal to the difference between the rent due to such institution from its tenant and the rent for which such institution is liable to its landlord if fair rent were determined in respect of the holding, after deducting 2 1/2 per cent of such difference by way of collection charges.