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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(5) in Kerala Land Reforms Act, 1963

(5)The deposit of arrears of rent and interest and costs, if any, in accordance with the provisions of this Section and Section 46 shall be a full discharge of the liability of the tenant for the rent due by him for the period specified in the application.