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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(4) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971

(4)If any question arises as to whether any building falls or does not fall within the scope of sub- section (1), it shall be referred to the Government whose decision thereon shall be final and shall not be liable to be questioned in any court of law.