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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Kerala - Subsection

Section 132(4)(a) in Kerala Land Reforms Act, 1963

(a)all applications for determination of fair rent filed or purported to have been filed under the said Act, in which no order determining the fair rent had been passed by the Land Tribunal, shall be deemed to have been filed under this Act and shall be disposed of according to the provisions of this Act;