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

[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

(l)where the order relates to another portion of the land,-

(i)the price of the homestead;

(i)the landowner;

(ii)the intermediary or each of the intermediaries, if any; and (iii) the person in possession of the land.

(ii)the cost of shifting the kudikidappu;

(iii)the name of the person liable to pay the same to the kudikidappukaran;

(iv)the purchase price after set off of the amounts due to the kudikidappukaran;

(v)the amounts payable on apportionment of such purchase price to-

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