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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(15) in Kerala Land Reforms (Tenancy) Rules, 1970

(15)The Tahsildar shall maintain a register in Form No. 22 for entering the details of Sand taken possession of and leased out under this rule, separate pages being set apart in such register to note the details of each case.Purchase of landlords rights by cultivating tenant(Section 54)