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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(3)The Panchayats or other Local Self Government Institutions within the local limits of which the said area situates, shall hold a special meeting after giving three weeks notice to its members of the proposed acquisition, to either accord consent or reject consent to the proposal for acquisition.