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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2) in Kerala Record of Rights Act, 1968

(2)If any person makes a report under sub-section (1)-
(a)after the period of three months but within the period of one year from the date of acquisition of the right, the report shall be received on payment of a penalty of two rupees;
(b)after the period of one year from the date of such acquisition, the report shall be received on payment of a penalty of five rupees.