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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(6) in Kerala Land Reforms (Tenancy) Rules, 1970

(6)Any interested person who has not received the notice referred to in sub-rule (3) may also appear before the focal authority and put forth his claims and objections, if any, at time of enquiry,