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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)If the Collector's certificate has been applied for but not received, the fact shall be stated in the application, and the Land Tribunal shall after satisfying itself that such an application has been made to the Collector in time, await the order of the Collector on such application before disposing of the application for resumption.