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

State of Kerala - Subsection

Section 6(6)(b) in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975

(b)an appeal having been preferred has been dis missed, the Revenue Divisional Officer shall cause the immovable property to which the order relates to be delivered to the transferor by putting him in possession or enjoyment of that property, if need be, by removing any person who refuses to vacate the same.