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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Kerala - Subsection

Section 105(2)(a) in Kerala Land Reforms Act, 1963

(a)Where any person on whom notice under subSection (1) has been served fails to furnish the information within the time specified in that notice or within the further time allowed by the authorised officer under Sub-section (1), the authorised officer may obtain, in such manner as may he prescribed, the necessary information either by himself or through such agency as he thinks fit.