Section 3(2)(e) in Kerala Land Acquisition Act, 1961

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(e) in Kerala Land Acquisition Act, 1961

(e)where otherwise the suivcy cannot be completed and the levels taken and the boundaries and line marked to cut down and clear away any part of any standing crop, fence or jungle : and

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State of Kerala - Subsection

Section 3(2)(e) in Kerala Land Acquisition Act, 1961