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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)The land Tribunal shall on receipt of the objections or claims if any, consider the same and decide the claims after giving a reasonable opportunity to the parties to produce such evidence as may be necessary and then proceed to pass the order under Section 57.