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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)Where (SIC) the land allowed to be purchased, inclusive of the land on which the kudikidappu is erected or constructed shall be plotted in a sketch of the land in which such kudikidappu is situate; and such sketch shall form part of the records of the case.