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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1) in Kerala Land Assignment Rules, 1964

(1)Rents shall be charged for the lease or licence as the case may be, of land and trees, if any, standing thereon and included in the lease or licence at such rates as Government may, by order, specify.