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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(4)(iii) in Kerala Land Reforms Act, 1963

(iii)the value of encumbrances subsisting or claims for maintenance or alimony charged on the right, title and interest of the landowner and the intermediaries, if any;