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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Land Utilisation Order, 1967

(2)[ Every order made under sub-clause (1) shall also be published by beat of tom tom in the village or villages in which such area is situated, and copies thereof shall be affixed on the notice boards in the concerned Taluk Offices, Collector ate, Panchayat Offices and Village Offices] [Substituted by Notification Published in K. G. dt. 30/12/1969.].