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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(7)(a) in Kerala Land Acquisition Act, 1961

(a)trustees for other persons beneficially interested shall be deemed to be the persons entitled to act with reference to any such case, and that to the same extent as the persons beneficially interested could have acted, if free from disability ; and