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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2)(a) in Kerala Land Reforms (Tenancy) Rules, 1970

(a)the Village office of the Village in which, and of the office of the local authority with in whose jurisdiction, the institution is situate, where such institution is situate within the State;