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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)The publication of the notice shall be made by beat of drum in the village in which the land is situate and also by affixture on the notice boards of the concerned Taluk office, office of the local authority and the village office and at the site of the land to be leased out.