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

State of Kerala - Subsection

Section 72A(3) in Kerala Land Reforms Act, 1963

(3)Notwithstanding anything contained in Sub-section (2), where the total compensation due to a landlord in respect of holdings held by cultivating tenants, after deducting the value of encumbrances and claims for maintenance or alimony, is more than twenty thousand rupees, the compensation payable to such landlord shall be limited to the amount specified in the Table below:-TableScales of Compensation
Total Amount Of Compensation Rate
On the first Rs. 20,000 100 percent
On the next Rs. 10,000 95 per cent
On the next Rs. 10,000 90 per cent
On the next Rs. 10,000 85 percent
On the next Rs. 10,000 80 percent
On the next Rs. 10,000 75 per cent
On the next Rs. 10,000 70 per cent
On the next Rs. 10,000 65 per cent
On the next Rs. 10,000 60 per cent
On the next Rs. 10,000 55 percent
On the next Rs. 10,000 and above 50 percent