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

State of Kerala - Subsection

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

(i)the name and address of the holders of encumbrances, if any, and persons, if any, entitled to maintenance or alimony, and the amount due to each of them and charged on the right, title and interest of-
(i)the landowner;
(ii)the intermediary or each of the intermediaries, if any; and
(iii)the person in possession of the land;