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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(a) in Kerala Land Reforms (Tenancy) Rules, 1970

(a)as to whether the lands to which the application relates are agricultural lands interspersed within the boundaries of the area cultivated with plantation crops and whether such lands are necessary for the protection and efficient management of such cultivation;