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

State of Kerala - Subsection

Section 78(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)The application under sub-section (9) of section BOA by the person in possession of the land in which the kudikidappu is situate shall be made within thirty days from the date fixed for his appearance before the Land Tribunal in the notice duly served ort him under sub-rule (2) of rule 79.