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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)An application under Section 14 for the resumption of land for the purpose of extending a place of public religious worship shall be accompanied by the original or a certified copy of the Collector's certificate.