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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Kerala - Subsection

Section 7A(2) in Kerala Land Assignment Rules, 1964

(2)If the source of water supply to the warg land lies beyond the two chains (40.234 meters) limit, a plot including the water source and sufficient to enjoy the irrigation facilities shall be assigned even if it be beyond the limit of two chains (40.235 meters) mentioned in sub-rule (1).