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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Tribunal may. where it thinks it necessary so to do summon and examine on oath the person in possession of the land in which the kudikidappu is situate to ascertain any particulars necessary for the disposal of the application for the purchase of that kudikidappu.