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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(5)(iv) in Kerala Land Assignment Rules, 1964

(iv)Not less than [1/5] [Substituted by SRO 21/69 dated 13-1-1969 published in Kerala Gazette Extraordinary No. 9 dated 13-1-1969.] of the total number of members of the Committee shall constitute the quorum for the meeting of the committee.