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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(2) in Kerala Land Reforms Act, 1963

(2)the Land Tribunal shall, after intimating the Landlord, pay the amount deposited under Sub-section (1) to the landowner and intermediaries if any, as part payment of the purchase price on taking proper security in case it is found that they arc entitled to such amount.