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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(3)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)directing the Tahsildar to make such additions, alterations, deletions or modifications as are in the opinion of the Revenue Divisional Officer necessary in the record of rights.