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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Survey and Boundaries Act 1961

(2)A notification published under sub-section (1) shall be held to be a valid notice to any person [***] [Omitted by Act No. 23 of 1972.] having any interest in the land or in the boundaries of which the survey has been ordered.