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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Board or any other authority duly authorised in that behalf by the Land Board, may call for from any person or institution such statement or information necessary for the purposes of this rule and Rule 71, and every person or institution required to furnish such statement or information shall be bound to furnish the same.