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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)On receipt of a requisition for acquiring land in any Scheduled Area, the Collector shall forthwith forward the proposal to all the Panchayats or other Local Self Government Institution, within the local limits of which the said area situates.