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[Cites 0, Cited by 0] [Section 88A] [Entire Act]

State of Kerala - Subsection

Section 88A(ii) in Kerala Land Reforms (Tenancy) Rules, 1970

(ii)to the Assistant Director of Survey and Land Records (Resurvey) in areas where resurvey has been taken up and thereupon the Assistant Director shall take action to note the change of ownership in the resurvey records.]