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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Kerala - Subsection

Section 122(6) in Kerala Land Reforms (Tenancy) Rules, 1970

(6)Copies shall be transcribed only on the front page of every copy stamp paper, and all copies shall be certified to be true copies by the Head Ministerial Officer and shall also be sealed with the seal of the Land Tribunal or the Appellate Authority or the Taluk Land Board or the Land Board, as the case may be.