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

State of Kerala - Subsection

Section 12A(1) in Kerala Land Assignment Rules, 1964

(1)One representative each of all the political parties who have representative(s) in the Legislative Assembly, (in case the State Committee of a party desires to change its nominee in any Taluk Committee, the State Committee may intimate the fact to the Government in writing, and the change shall accordingly be given effect to by the Government).