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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

State of Kerala - Subsection

Section 68A(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)On receipt, of an application under sub-rule (1), the Government shall, it they are satisfied that there are sufficient grounds to believe that the applicant is a religious, charitable or educational institution of a public nature and that the institution has applied for annuity, issue an order in Form No. 34A in favour of the institution.