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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The application shall be made by the tenant to the Tahsildar or any other officer authorised by the Government under sub-section (2) of Section 38 sufficiently in time so as to facilitate the inspection of the damage to, or the failure of, the crops.