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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)Where the person directed to execute the warrant fails on the date fixed therein to put the applicant in possession, the Land Tribunal may issue another warrant to the same person or any other member of his staff.