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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in Land Utilisation Order, 1967

(1)Where at a public auction held in pursuance of clause 5 or clause 7, no person comes forward to bid or the amount of the highest bid is, in the opinion of the Collector, low, having regard to the profit that is likely to be derived by cultivating the land are also found impracticable, the Collector may make arrangements for the cultivation of the land for a period not exceeding three years.