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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)An additional copy of the application and the rough sketch and other particulars, if any, material to elucidate such grounds shall also be furnished to the Land Tribunal for service on the kudikidappukaran,