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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(5)(viii) in Kerala Land Assignment Rules, 1964

(viii)The Committee shall have right to bring to the notice of the Tahsildar any case of assignment in the past to persons who are not eligible according to rules within a period of two years from the date of the final order assigning the land on registry. Such case together with the records, if any, are to be placed before the Committee for its consideration, and if the committee recommends cancellation of such assignment, the Tahsildar shall forward the records together with the recommendation of the Committee to the Board of Revenue for its decision,