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[Cites 0, Cited by 0] [Section 112(5A)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(5A)(b) in Kerala Land Reforms Act, 1963

(b)the balance remaining after deducting the compensation referred to in clause (a) and the value of the land occupied by the homestead or hut, if any, shall be apportioned between the cultivating tenant and the Government in proportion to the profits derivable by them from the land.