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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Kerala Land Acquisition Act, 1961

(1)Any person interested who has not accepted the award may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the Court, whether ins objection be to the measurement of the land, the amount of the compensation, the person to whom it is payable, oi the appointment of the compensation among the persons interested.