Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)As soon as may be after the receipt of the application referred to in Rule 16. the Land Tribunal shall issue notice thereof to the respondent in Form Mo. 5 together with a copy of the application.