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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)In addition to the powers specified in sub-section (7) of Section 29, the Revenue Divisional Officer and the Tahsildar shall have power to inspect at any stage of the proceedings, any property or thing concerning which any question may arise.