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[Cites 0, Cited by 5] [Entire Act]

State of Kerala - Section

Section 7 in Kerala Land Acquisition Act, 1961

7. After declaration the Collector to take order for acquisition.

- Whenever any land shall have been so declared by the Government or the Board of Revenue to be needed for a public purpose, the Government or the Board of Revenue, as the case may be, shall direct the Collector to take order for the acquisition of the land.