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[Cites 0, Cited by 2] [Section 106B] [Entire Act]

State of Kerala - Subsection

Section 106B(2) in Kerala Land Reforms Act, 1963

(2)On receipt of an application under Sub-section (1) the Land Tribunal shall, within a period of six months from the date of application pass orders thereon after verifying the records as it may deem fit and when the application is allowed, issue a certificate of title in such manner as may be prescribed.]