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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(1) in Kerala Land Reforms Act, 1963

(1)The Government may, by notification in the Gazette, constitute one or more Land Tribunal or Land Tribunals for any area or for any class of cases specified in the notification, for the purpose of performing the functions of a Land Tribunal under this Act.