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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(9) in Kerala Land Reforms (Tenancy) Rules, 1970

(9)The Land Board shall prepare and submit to the Government every year estimates of the rents payable by I he Government to the various landlords for inclusion in the Budget under Such head and on such date as the Government, in the Finance Department may prescribePersons Continuing as Tenants under Government(Section 71)