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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)As soon as may be after the receipt of an application referred to in Rule 7, the Land Tribunal shall issue notice thereof to the persons interested in the land directing them to appear before it on (SIC)