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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(1) in Kerala Land Reforms Act, 1963

(1)Where any land is acquired under the law for the time being in force providing for the compulsory acquisition of land for public purposes, the compensation awarded under such law in respect of the land acquired shall be apportioned among the landowner, intermediaries, cultivating tenant and the kudikidappukaran in the manner specified in this Section.