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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kanam Tenancy Abolition Act, 1976

(4)Notwithstanding anything contained in this section, if jenmikaram has been received by or on behalf of any jenmi for any period commencing on the appointed day, it shall be deducted from and adjusted against the amount payable under sub-section (1) or sub-section (3), as the case may be.