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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975

(2)Loans advanced under sub-section (1) shall be repaid in twenty equal annual instalments in accordance with such rules as may be made in this behalf.