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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(1)(c) in Kerala Land Acquisition Act, 1961

(c)the amount awarded for damages and paid or tendered under sections 4 and 19 or either of them, and the amount of compensation awarded under section 11 , and