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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(6)Nothing contained in sub-section (4) shall be deemed to preclude a landholder from paying at any time a larger sum than the amount of an instalment, or from paying two or more instalments together or from paying the whole amount due in one instalment.