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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)As soon as may be after the receipt of information that a tenant has abandoned and has ceased to cultivate, his holding, the Tahsildar of the taluk in which such holding is situate shall publish a notice in Form No. 19 declaring his intention to take possession of the land.