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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(5)(vi) in Kerala Land Assignment Rules, 1964

(vi)The advice of the committee supported by not less than 3/4 of the members present shall be accepted and given effect to by the Tahsildar, In cases where the Committee fails to reach the decision as aforesaid with the required majority, the Tahsildar shall assign the land according to rules].