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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Grants and Leases (Modification of Rights) Act, 1980

(2)Before revising any assessment or rent under sub-section (1), the Collector shall give the grantee or lessee, as the case may be, an opportunity of being heard and shall make such further inquiry as he deems fit.