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[Cites 0, Cited by 0] [Section 80E] [Entire Act]

State of Kerala - Subsection

Section 80E(7) in Kerala Land Reforms Act, 1963

(7)Where the person entitled to receive the purchase price or the value of encumbrance is a private trust or endowment or a minor or a person suffering from legal disability or a limited owner, the purchase price or the value of encumbrance may, notwithstanding anything contained in any law, but subject to any general directions that the Government may give, be deposited for and on behalf of such person with such authority, or bank as may be prescribed.