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State of Kerala - Section

Section 108A in Kerala Land Reforms Act, 1963

108A. [ Section 11 of Code of Civil Procedure to apply to proceeding before Land Tribunal. [Inserted by Act No. 27 of 1979.]

- The provisions of Section 11 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), shall, so far as may be, apply to proceedings, before the Land Tribunal.]