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[Cites 0, Cited by 0] [Section 72I] [Entire Act]

State of Kerala - Subsection

Section 72I(1) in Kerala Land Reforms Act, 1963

(1)Every landowner or intermediary shall, as soon as may be after the determination of the compensation in respect of all holdings held by cultivating tenants under him and in respect of which the right, title and interest of the landowner and intermediaries have vested in the Government, apply to the Land Board for the determination and payment of the compensation due to him after deducting the amount referred to in Sub-section (1) of Section 72H.