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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(8) in Kerala Land Reforms (Tenancy) Rules, 1970

(8)The expenses of the publication and service of notice under this rule and Rule 25 shall be collected in advance from the applicant;Provided that no such expenses shall be collected from an applicant who is a member of any Scheduled Caste or Scheduled Tribe.