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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(2)The Government may, by notification in the Gazette, delegate their power of assignment under sub-section (1) to the Collector, subject to such restrictions and control as may be specified in the notification.