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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)The rent due in respect of the land shall be paid to the Village Officer of the Village in which the land is situate and every Village Officer shall maintain a register for the purpose in such form as may be prescribed by the Land Board.