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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)On the expiry of the time allowed for filing objections the Land Board shall conduct such enquiries as it deems fit into the objections, if any, and after giving the institution and the persons who have filed objections a reasonable opportunity of being heard, pass orders,