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

State of Kerala - Subsection

Section 10(3) in Kanam Tenancy Abolition Act, 1976

(3)If any objection or claim is filed within the time prescribed, it shall be registered by the Settlement Officer who shall fix a date for hearing the same and shall give intimation to the jenmi concerned and to any other person interested who may have appeared in response to the notice under sub-section (1).