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

State of Kerala - Subsection

Section 78(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)The Land Tribunal shall thereafter conduct such summary enquiry as he deems fit and after giving the applicant and the kudikidappukaran a reasonable opportunity of being heard, pass such order as it thinks fit,