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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4)(ii) in Kerala Land Assignment Rules, 1964

(ii)In Taluks where resurvey has not been taken up, maximum rate of survey charges as per resurvey in the nearest taluk in the District where resurvey has been completed.