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 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala Land Assignment Rules, 1964

(2)On receipt of the applications, the Tahsildar shall, after conducting such preliminary enquiry as may be deemed necessary, publish a notice under his signature inviting objections, in writing from interested per sons to the lease or licence of the lands to which the applications relate.