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

State of Kerala - Subsection

Section 52(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)Where the Tahsildar takes possession of any land under Rule 51, he shall take immediate steps to lease out such land and if for any reason such land cannot be SO leased out, he shall make arrangements to cultivate or otherwise make use of the land.