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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)Where such report discloses that there are other kudikidappukars or other persons claiming to be kudikidappukars or both on the land and that all of them have filed applications for purchase, the Land Tribunal shali proceed to have a joint consideration of all the applications for purchase of kudikidappus in respect of that land,