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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(1) in Kerala Land Reforms Act, 1963

(1)The Government shall constitute a Land Board for the whole State for performing the functions of the Land Board under this Act. The Board shall consist of a sole member, who shall be [a member of the Board of Revenue or an officer not below the rank of Secretary to Government, appointed by the Government] [Substituted by Act No. 35 of 1969.] or of three members.