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[Cites 0, Cited by 0] [Section 112(5A)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(5A)(i) in Kerala Land Reforms Act, 1963

(i)in the case of the cultivating tenant, the difference between the net income immediately before the acquisition and the rent which he was liable to pay immediately before the date on which the right, title and interest of the landowner and the intermediaries have vested in the Government; and