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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(c) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(c)"Fair value of land" means fair value of land fixed under section 28A of the Kerala Stamp Act, 1959 (17 of 1959) pertaining to the plot in which the unauthorised construction considered for regularisation under these rules is situated;