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[Cites 0, Cited by 9] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Record of Rights Act, 1968

(1)When a draft record of rights has been prepared, the prescribed officer shall publish the draft in such manner as may be prescribed and shall receive and consider any objections which may be made to any entry therein or to any omission therefrom within such period not less than thirty days from the date of publication, as may be prescribed.