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 29] [Entire Act]

State of Kerala - Subsection

Section 29(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Revenue Divisional Officer shall also have power to receive additional evidence, either oral or documentary, and to make or cause to be made any enquiry which in his opinion is necessary for the disposal of the appeal.Determination of Fair Rent(Section 31)