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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(6) in Kerala Land Reforms (Tenancy) Rules, 1970

(6)All certified copies shall be certified to be true copies by the Commissioner or the Executive Officer, as the case may be, of the local authority granting such copies and shall also be sealed with his office seal.