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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(7)(b) in Kerala Land Acquisition Act, 1961

(b)the guardians of minors and the managers of lunatics or idiots shall be deemed respectively the persons so entitled to act, to the same extent as the minors, lunatics or idiots themselves, if free from disability, could have acted :