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[Cites 0, Cited by 0] [Section 6(3A)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3A)(b) in Kerala Land Conservancy Act, 1957

(b)not exceeding two hundred rupees in the case of a second or subsequent offence.as may be imposed by the Collector and shall also be liable to pay by way of damages an amount equivalent to the compensation which would have been payable if sub-section (2) were applicable thereto.