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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(c) in Kerala Land Assignment Rules, 1964

(c)[ Varavoor, Pilakad, Mullurkara, Attur, Nedumpra, Cheruthurithy, Desamangalam, Pullur, Panjal, Painkulam, Kanjirakode, Kumaranellur, Enkakkad, Karumathara, Virupakka, Thekkumkara, Manalithara, Paralikkad, Wadakkanchery, Venganellur, Killimangalam, Chiramannangad, Vallarakad, Kadangode, Peringanur, Minalur, Puthuruthi, Mundathicode, Eyyal, Vellanttanjur, Chiranellur, Trichur, Arangottukara, Thalassery, Kottapuram, Chitanda, Velur, Thavyur, Kiralur, Kariyannur, Nelluvaya, Thonnurkara, Pulacode, Chelakkara, Kurumala, Pangarapilly, Kondazhi, Mayyannur, Elanad, Vennur, Pazhayannur, Vadekkathara, Chelacode, Thiruvilwamala, Kanearcode, and Pampadi, villages in Talappilly Taluk; Murinjur Thekkumuri, Murinjur Kizhakkumuri, Melur, Pariyaram, Elinjipara, Kodakara, Kodassery, Varandarapilly, Mupilayam, Nandipulam, Mattathur, Amballur, Kallur and Thrikkur Villages in Mukandapuram Taluk;Panachery Vellanikara, Madakkathara, Nettisery, Ollukara. Kozhukully, Viyur, Vilvattom, Kuriachikara, Kilannur, Kolazhy, Kainur, Mulayam, Puthur and Mannamagalam Villages in Trichur Taluk in the District of Trichur. [Inserted by G.O. (P) 338/68/RD dated 24-06-1968 published in Kerala Gazette Extraordinary No. 141 dated 25-06-1968.]