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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(3)(ii) in Kerala Land Reforms Act, 1963

(ii)the value of structures, wells and embankments of a permanent nature and half the value of the timber trees paid by the cultivating tenant shall be payable to the land-owner or the intermediary to whom such structures, wells, embankment, and timber trees belong: