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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(a) in Kerala Land Reforms (Tenancy) Rules, 1970

(a)an order under sub-section (4) of Section 29A has not been complied with and the applicant has made a request in writing to the Revenue Divisional Officer that he may be restored to possession of the land; or