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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(2)(i) in Kerala Land Reforms Act, 1963

(i)[ a member of the Board of Revenue or an officer not below the rank of Secretary to Government, appointed by the Government, who shall be the Chairman;] [Substituted by Act No. 35 of 1969.]