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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The person to whom a warrant is issued under sub-rule (1) shall, after putting the applicant in possession of the land return the warrant and the Land Tribunal shall, on being satisfied that the warrant has been duly executed countersign the same and keep it as part of the records of the case.