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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)Where an appellate authority makes any modification to the extent or location or both of the land allowed to be purchased by the Land Tribunal, it shall indicate in the sketch referred to in sub-rule f1) the extent or location or both as modified by such authority and certify in that sketch in its own hand the fact of such modification