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

State of Kerala - Subsection

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

(j)the purchase price due to
(i)the landowner;
(ii)the intermediary or each of the intermediaries, if any; and
(iii)the person in possession of the land in which the kudikidappu is situate, after deduction of the value of encumbrances and claims for maintenance or alimony;