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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(3A) in Kerala Land Reforms Act, 1963

(3A)[ The order of the Revenue Divisional Officer under Sub-section (3) and the order of the Tahsildar of the other officer under Sub-section (2) in cases where no appear has been preferred under Subsection (3) within the time specified therefor or the appeal preferred has been dismissed, shall be final and the tenant shall be entitled to get the benefit of the remission so ordered.