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[Cites 0, Cited by 0] [Section 68B] [Entire Act]

State of Kerala - Subsection

Section 68B(3) in Kerala Land Reforms (Tenancy) Rules, 1970

(3)On receipt of an application under sub-rule (1), the Land Tribunal, shall make due verification in respect of each application and shall forward the application to Land Board, together with their remarks.