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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(14) in Kerala Land Reforms (Tenancy) Rules, 1970

(14)The lessee shall be liable to pay fair rent as determined under the Act to the landlord from the date of his induction into the land, and he shall, immediately on being inducted into the land, get the fair rent of the holding fixed by the Land Tribunal concerned.