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[Cites 0, Cited by 0] [Section 68B] [Entire Act]

State of Kerala - Subsection

Section 68B(5) in Kerala Land Reforms (Tenancy) Rules, 1970

(5)All eligible applications under sub-rule (3) shall be forwarded to the Land Board within three months from the dale of its receipt and the Land Board shall forward all eligible applications to the Government within three months from the date of its receipt.