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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(1)(c) in Kerala Land Reforms (Tenancy) Rules, 1970

(c)where there Es no such application or such dispute, after the period referred to in sub-rule (1) of Rule 78 is over cause a local enquiry to be made through a member of the staff of the Land Tribunal-
(i)to ascertain as to whether there are any other kudikidappukars or other persons claiming to be kudikidappukars in the land in which the kudikidaonu is situate-
(ii)to find out whether such kudikidappukars or other persons have applied for purchase of their kudikidappus and if applied the details of such applications; and
(iii)to collect such other information as is considered necessary by the Land Tribunal for the disposal of the application;