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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2)(b) in Kerala Land Reforms (Tenancy) Rules, 1970

(b)the office of the Land Tribunal within whose jurisdiction any holding included in the application referred to in Rule 61 is situate and the Village office of the village in which any such holding is situate.