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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)On recept of the report under sub-rule (2), the Tahsildar or the authorised officer, as the case may be, shall issue notice to the parties concerned to appear before him in person or by an authorised agent on a specified date to put forth objections or claims, if any.