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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)On receipt of a reference under sub-rule (1), the Land Board shall cause necessary inquiries to be made and after giving the parties interested a reasonable opportunity of being heard record its findings and communicate the same to the Land Tribunal.