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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Tribunal shall have power to allow amendments of petitions or applications made before it, or sent to it for disposal, in accordance with the procedure laid down therefor in the Code of Civil Procedure, 1908.