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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)On the date fixed for the hearing or on such other date to which the hearing may be adjourned, the Tahsildar shall hear the persons who appear before him, duly enquire into the claims and objections and shall pass an order in writing recording his reasons therefor.