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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(b) in Kerala Forest Act, 1961

(b)the claimant shall be deemed to be a person interested and appearing before htm in pursuance of a notice given under the Travancore Land Acquisition Act XI of 1089 or the Cochin Land Acquisition Act II of 1070 or section 9 of the Land Acquisition Act I of 1894 as applicable to the Malabar district referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (37 of 1956) ;