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[Cites 0, Cited by 0] [Section 72MM] [Entire Act]

State of Kerala - Subsection

Section 72MM(3) in Kerala Land Reforms Act, 1963

(3)On receipt of an application under Sub-section (1), the Land Tribunal may, after such inquiry as may be prescribed, pass an order assigning the right, title and interest of the landowner and the intermediary or intermediaries, if any, to the cultivating tenant.