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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(10) in Kerala Land Assignment Rules, 1964

(10)[ That the assignee shall be liable to pay the arrears if any due to Government as prescribed in Rule 9(3) of these rules and as shown in the Schedule.] [Substituted by G. O. (P) No. 394/Rev. published in Kerala Gazette No. 30 dated 26-07-1966.]