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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Land Acquisition Act, 1961

(1)Any person interested in any land which has been notified under sub-section (1) of section 3 as being needed or likely to be needed for a public purpose may within thirty days after the issue of the notification, object to the acquisition of the land oi of any land in the locality, as the case may be.