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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(5)(via) in Kerala Land Assignment Rules, 1964

(via)[ Notwithstanding anything contained in sub-rules (iv), (v) and (vi), if at any meeting there is not sufficient number of members present to form the quorum, the Tahsildar or the Special Tahsildar, as the case may be, shall assign the lands, the applications for assignment of which were proposed to be placed before the Committee at the meeting, according to rules] [Inserted by SRO 883/78 dated 7-8-1978 published in Kerala Gazette No. 39 dated 26-9-1978.].