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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)True extracts from the register shall be delivered to the tenant and the landlord and shall also be sent to the Tahsildar of the taluk in which the holding is situate, who shall take action for carrying out changes, it any. In the revenue records.