Section 86(1)(h) in Kerala Land Reforms (Tenancy) Rules, 1970

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State of Kerala - Subsection

Section 86(1)(h) in Kerala Land Reforms (Tenancy) Rules, 1970

(h)the purchase price due on apportionment to-

(i)the landowner:

(ii)the intermediary or each of the intermediaries, if any; and

(iii)the person in possession;