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[Cites 0, Cited by 0] [Section 72F(5)] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(5)(h) in Kerala Land Reforms Act, 1963

(h)the rent payable by the cultivating tenant to the Government in the cases falling under Section 72E; [***] [Omitted 'and' by Act No. 25 of 1971.]
(hh)[ where the landowner or intermediary is a religious, charitable or educational institution of a public nature and is entitled to annuity instead of compensation, the amount of such annuity; and] [Inserted by Act No. 25 of 1971.]