Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)The Tahsildar or the officer authorised by the Government under sub-section (2) of Section 38 shall, before initiating proceedings suo motu for remission of rent in respect of a holding, record in writing the reasons which prompted him to initiate such proceedings,