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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(1)The Collector or any officer authorised by him in that behalf may summarily evict any person in occupation of any land, the possession of which has vested in the Government under sub-section (1) of section 3.