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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)Objections, if any, to the draft lease deed shall be made in writing within the time fixed under sub-rule (2), and the Land Tribunal shall, after the expiry of the time, make such order approving or altering the draft as it thinks fit.