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[Cites 0, Cited by 3] [Section 20(2)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2)(b) in Kerala Land Acquisition Act, 1961

(b)in other cases, within six Weeks of the receipt of the notice from the Collector under sub-section (2) of section 12 or within six months from the date of the Collector's award, whichever period shall first expire.