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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(1) in Kerala Land Reforms (Tenancy) Rules, 1970

(1)For the purpose of remission of rent, the Tahsildar may, if necessary, notify, with reference to the seasons and the conditions prevailing in his taluk, the date or dates by which applications for remission of rent shall be presented in respect of various crops,