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[Cites 0, Cited by 0] [Section 123A] [Entire Act]

State of Kerala - Subsection

Section 123A(1) in Kerala Land Reforms Act, 1963

(1)Notwithstanding anything contained in Section 123, or in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence punishable under Section 118A shall he tried by the Taluk Land Board of the taluk in which the person bound to file the statement under Section 85A ordinarily resides.