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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)Where, for the purposes of appeal, record of the proceeding is called for, the record shall be forwarded by the local authority: and where the appeal relates to a case of registration, the local authority shall also forward a true copy of the relevant entries in the register.