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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Tribunal shall thereupon cause the draft to be served on the person who defaulted to execute the lease deed together with a notice in Form No. 17 requiring his objections, if any to be made within such time as the Land Tribunal fixes in this behalf.