Section 57(4)(iv) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(4)(iv) in Kerala Land Reforms Act, 1963

(iv)the amount payable to the holder of the encumbrance or the person entitled to the maintenance or alimony [and the order of priority in which such amount is payable;] [Inserted by Act 35 of 1969.] and

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State of Kerala - Subsection

Section 57(4)(iv) in Kerala Land Reforms Act, 1963