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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Kerala - Subsection

Section 101(2)(e) in Kerala Land Reforms Act, 1963

(e)[ [on its own motion or] [Inserted of Act 17 of 1972.] on the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, transfer any proceeding pending before any Taluk Land Board to any other Taluk Land Board or re-transfer the same for disposal to the Taluk Land Board from which it was originally transferred.]