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State of Kerala - Section

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

6. Certificate by Collector.

- An application for the certificate referred to in Section 14, shall be disposed of by the Collector as expeditiously as practicable and a copy of his order thereon shall, as soon as it is passed, be furnished to the Land Tribunal within whose jurisdiction the property to which the application relates, is situate,