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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(6) in Kerala Land Reforms (Tenancy) Rules, 1970

(6)A true copy signed by the Tahsildar of the final record of rights shall be served on all persons who have filed claims and objections to the draft record of rights and also to those persons who have not filed claims and objections but whose names appear in the final record of rights,