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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Kerala - Subsection

Section 122(8) in Kerala Land Reforms (Tenancy) Rules, 1970

(8)A list of copies ready for delivery shall be posted on the notice board of the office of the Land Board or of the Taluk Land Board or of the Appellate Authority or of the Land Tribunal, as the case may be, and shall remain thereon for three clear days other than holidays,