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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(a) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(a)The Government shall have power to terminate the services of any such person after giving him one calendar month's notice or paying him one month's pay in lieu of such notice ;