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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The officer inspecting the land under sub-rule (1) shall, as far as practicable, give previous notice of the inspection to the parties concerned and submit a full and detailed report to the Tahsildar or the authorised officer, as the case may be, without (SIC).