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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(3)(a) in Kerala Land Reforms (Tenancy) Rules, 1970

(a)on the notice boards of the office of the Land Tribunal, the Village Office of the village in which the kudikidappu to which the application for purchase relates is situate, and the office of the local authority within whose jurisdiction such kudikidappu is situate; and