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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(k) in Kerala Land Reforms (Tenancy) Rules, 1970

(k)details of the person, if any, at whose instance the property has been attached by a Civil Court and the amount payable under the decree or order of the Court;