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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Kerala - Subsection

Section 95(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)The Land Board shall have a Secretary not lower in rank than that of a Deputy Collector [a Financial Assistant] [Inserted by SRO. No. 207/74 dated 15/03/1974, published in K.G Extraordinary No. 307 dated 20/03/1974.] and such other staff as the Government may sanction from time to time.