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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3) in Kerala Survey and Boundaries Act 1961

(3)All rules made under this section shall be laid before the Legislative Assembly for a period of not less than fourteen days as soon as possible after they are made, and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.