Section 48(1)(a) in Kerala Land Reforms (Tenancy) Rules, 1970

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

(a)description of the holding-

(i)district, taluk and village in which situate;

(ii)survey number and sub-division number, if any, or a description of the holding adequate for its identification;

(iii)boundaries;

(iv)extent;

(v)class of land (nilam, garden, dry land, etc,);

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