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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(9) in Kerala Land Reforms (Tenancy) Rules, 1970

(9)The Tahsildar may, after conducting such enquiry as he may deem necessary, pass orders on the applications, sanctioning the lease in favour of any applicant, taking into consideration his eligibility therefor.