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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)As soon as may be after the receipt of an application for remission of rent, or soon after the decision to initiate proceedings suo motu, the Tahsildar or the authorised officer, as the case may be, shall cause the affected land to be inspected.