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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)As soon as may be after the applicant deposits his share of the cost of acquisition, the officer shall take steps to acquire the necessary land, transfer possession of such land to the Kudikidappukaran and require him to shift to the sard land.