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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(9) in Kerala Land Reforms (Tenancy) Rules, 1970

(9)Where the Land Tribunal holds that the option exercised is in accordance with the provisions of sub-section (9) of Section 80A. it shall, in the application for purchase, determine the market value of the portion of the land so opted and proceed to pass orders under sub-section (3) of Section 80B.