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[Cites 0, Cited by 2] [Section 72(4)] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(4)(b) in Kerala Land Reforms Act, 1963

(b)in any case where application for resumption has been preferred, on the date on which the order rejecting such application either in part or in full, has become final or or, the date notified under Sub-section (1), whichever is later.