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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2) in Kerala Land Reforms Act, 1963

(2)The Land Tribunal shall, after considering the claims and objections received and hearing any person appearing in pursuance of the notice issued under Sub-section (1) and after making due enquiries, pass orders:
(i)on the application, if any, pending before it from the landowner or intermediary for resumption, in accordance with the provisions of Section 22; and
(ii)on the application for purchase under Section 54.