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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(1)(j) in Kerala Land Reforms (Tenancy) Rules, 1970

(j)the amount payable to the holder of encumbrance, if any, with name and address of such holder and whether such amount is charged on the right, title and interest of the landowner or intermediary;