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[Cites 0, Cited by 43] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kerala Land Acquisition Act, 1961

(1)Whenever it appeals to the Government or to the Collector that land in any locality within the State of Kerala or within the jurisdiction of the Collector, as the case may be, is needed or is likely to be needed for any public purpose, a notification to that effect shall be published in the Gazette, and the Collector shall cause public notice of the substance of such notification to be given at convenient places in the said locality.