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State of Kerala - Section

Section 23A in Kerala Land Assignment Rules, 1964

23A. [ [Inserted by SRO 548/80 dated 2-6-1980 published in Kerala Gazette No. 25 dated 17-6-1980.]

Notwithstanding anything contained in these rules the powers and functions which may be exercised and performed by a Tahsildar under these rules may be exercised and performed by any other any officer authorised by the Government in this behalf.]