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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Kerala - Subsection

Section 108(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The Land Tribunal shall verify and satisfy himself that the amounts of such collections made as per receipt books in Form TR5 have been duly accounted for in the cash book in Form TR7 A, and that all payments made out of such collections are supported by proper vouchers.