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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(8) in Kerala Land Reforms (Tenancy) Rules, 1970

(8)Any person desiring to inspect the register of kudikidappu kars shall present an application to the Commissioner or the Executive Officer, as the case may be, of the local authority specifying the village, the survey number and the sub-division number of the land In which the kudikidappu is situate.