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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)The execution of a lease deed under this rule may be in the following form, namely;-"C D. Land Tribunal...................for A.B. in an application by E.F. against A.B."and shall have the same effect as the execution of the lease deed by the party ordered to execute the same,