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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(2C) in Kerala Land Reforms (Tenancy) Rules, 1970

(2C)The order of the Government under sub-rule (2B) shall not be called in question in any Court solely on the ground that the inquiry by hearing the parties and furnishing relevant records was conducted by the officer and not the Government.