Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Land Utilisation Order, 1967

(3)Out of the sale proceeds of the produce of such cultivation, the expenses of cultivation (including supervision charges), and the revenue due on the land and other dues to the Government, if any, shall be adjusted and the balance shall be made over to the holder of the land.