Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)On receipt of the statement referred to in sub-rule (1) of Rule 48, the Land Tribunal shall issue notice to the person who has made the statement and the landlord for appearance before it on the date specified therein.