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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(2) in Kerala Land Reforms Act, 1963

(2)The Land Tribunal, after such inquiry as it deems fit, and on being satisfied that the applicant has compiled with all the conditions mentioned in Sub-section (2) or Sub-section (4), as the case may be, of Section 75, may pass an order requiring the kudikidappukaran to shift the kudikidappu before such date as may be specified in the order.[***]