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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)The Government may vary the above limit, if necessary for reasons to be recorded in writing:Provided that the above limit shall not apply to projects which are linear in nature as decided by the Government.