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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(3)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)on the notice boards of the village office of the village in which, and of the office of the local authority within whose jurisdiction, the land is situate.