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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Kerala - Subsection

Section 140(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)On the date fixed for the enquiry or on such other date to which the enquiry may be adjourned by the authorised officer, the authorised officer shall give to the person concerned a reasonable opportunity to adduce any documentary or oral evidence.