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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(3B) in Kerala Land Reforms Act, 1963

(3B)An officer authorised by the Government in this behalf may, after collecting the amount referred to in Sub-section C3A) from the applicant, acquire the necessary land under the Kerala Land Acquisition Act, 1961, give possession of the land to the kudikidappukaran and require him to shift to the said land, and thereupon the kudikidappukaran shalt be bound to shill to the new site.]