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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3) in Kerala Record of Rights Act, 1968

(3)The officer referred to in sub-section (1) shall enter the substance of every report made to him under that sub-section in a register in the prescribed form and also make an entry therein respecting the acquisition of any right which he has reason to believe to have taken place and of which a report has not been made under sub-section (1).