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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Kerala - Subsection

Section 105(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)If any application or appeal which requires court-fee stamp is unstamped or insufficiently stamped, the Head Ministerial Officer shall direct the person presenting it to cure the defect within a specified time, not exceeding one week