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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Tribunal shall, on receipt of an order of the High Court passed in revision (other than an Order dismissing a petition of revision or rejecting an application for purchase) prepare the statement referred to in sub-rule (1) on the basis of such order and file such statement as part of the records of the case.