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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)Before directing the Land Tribunals under sub-rule (2), the Land Board may require the applicant to furnish such number of copies of the application as are required to furnish to the Land Tribunals,