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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

State of Kerala - Subsection

Section 68A(8) in Kerala Land Reforms (Tenancy) Rules, 1970

(8)Without prejudice to any other mode of recovery, any amount paid under this rule to an institution which is found to be not entitled to annuity under the Act, shall be recoverable from such institution in the same manner as if such amount were an arrear of public revenue due on land