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

State of Kerala - Subsection

Section 78(10) in Kerala Land Reforms (Tenancy) Rules, 1970

(10)Where the Land Tribunal holds that the kudikidappukaran has failed to exercise the option or that the option exercised is not in accordance with the provisions of subsection (9) of Section 80A, it shall dismiss his application for purchase under subsection (3) of Section 80B.