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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)The Land Tribunal shall give notice of the application to the kudikidappukaran, specifying the date to which the application is posted for hearing, together with the copy of the application and the rough sketch.