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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Record of Rights Act, 1968

(2)The officer referred to in sub-section (1) shall not of his own motion pass an order under that sub-section after the expiry of a period of one year from the date of the final publication of the record of rights under sub-section (2) of section 4.