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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Kerala - Subsection

Section 101(2)(b) in Kerala Land Reforms Act, 1963

(b)make and issue general rules and prescribe forms for regulating the practice and proceedings of the [Land Tribunals, Appellate Authorities and the Taluk Land Boards] [Substituted of Act 17 of 1972.]