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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)The Land Tribunal may at any time recall or cancel any warrant issued under sub-rule (1) or sub-rule (3) and may also order necessary police or other assistance to be rendered for the due execution of any warrant.