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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Kerala - Subsection

Section 131(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)Where any such proceeding comes before any Land Tribunal or the Appellate Authority, it shall report the circumstances of the Land Board and the latter shall thereupon transfer the proceeding to any other Land Tribunal or Appellate Authority, as the case may be.]