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[Cites 0, Cited by 11] [Section 72F] [Entire Act]

State of Kerala - Subsection

Section 72F(3) in Kerala Land Reforms Act, 1963

(3)Notwithstanding anything contained in Sub-section (2), the publication of a notice [in the manner referred to in Sub-section (1)] [Substituted 'in the Gazette under sub-section (1)' by Act 25 of 1971.] shall be deemed to be sufficient notice to the landowner, the intermediaries, if any, the cultivating tenant and all other persons interested in the land.