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State of Kerala - Section

Section 89 in Kerala Land Reforms Act, 1963

89. Payment of advance towards compensation.

- Pending the determination of the amount of compensation payable to any person under Section BB, it shall be competent for the Land Board to pay such amount as it considers proper to such person as part payment of the compensation on taking proper security, in case it is found that he is entitled to such amount. The amount so paid shall be deducted from the compensation payable to such person and the Land Board shall pay to him only the balance.