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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(3)No order of confiscation under sub-section (1) shall be invalid merely by reason of any defect or irregularity in the notice given under sub-section (2), if the provisions have been substantially complied with.