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[Cites 0, Cited by 0] [Section 72A] [Entire Act]

State of Kerala - Subsection

Section 72A(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)The Land Tribunal may, at any time, recall or cancel any warrant issued under sub-rule (2) or sub-rule (4) and may also order necessary police or other assistance to be rendered for the due execution of the warrant.]Register of Kudikitfappukars(Section 80)