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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Kerala - Subsection

Section 122(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)Along with every application for copy, copying stamp papers necessary for preparing the copy shall be supplied and the number of papers to be supplied shall be calculated at the rate of one copy stamp paper of the value of twenty paise for every 175 words in English or 125 words in Malayalam, Tamil or Kannada, or the fractions of 175 or 125 words, as the case may be.Note. - Each statement, account, report, petition, order or the like should be treated as a separate document and should be written on separate copy stamp paper.