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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1)(c) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(c)is necessary for the preservation of an existing plantation, he may, within sixty days from the date of publication of this Act in the Gazette, apply to the Land Board for the restoration of possession of such land.