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State of Kerala - Section
Section 15 in Land Utilisation Order, 1967
15. Repeal.
- The Kerala land Utilisation Order, 1958, is hereby repealed except as respects things done or omitted to be done thereunder.Form A[See Clause 4(4)]Notice under Clause 4(1) of the Kerala Land Utilisation Order, 1967ToShri.............of Village.............Taluk............Whereas the lands specified below and situated in the Village of...... .... .....in the Taluk of. are not under cultivation and are likely to be left fallow during the current cultivation season, you are hereby called upon to cultivate the lands with paddy or other food crops, either personally or through any other person, within a period of.........from the date of service of this notice.Any contention that the land is being cultivated or is not capable of being cultivated should be raised within ten days from the date of service of this notice or within such further period as may be granted in this behalf, failing which it will be presumed that no such contention is being raised and further action will be taken.Collector/Revenue Divisional Officer.List of Waste or Arable Land Not Cultivated| Name of Taluk | Name of Village | Survey Number | Classification | Extent |