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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(2) in Kerala Land Reforms (Tenancy) Rules, 1970

(2)The market value of the land to be purchased by a kudikidappukaran shall be determined in the manner provided in the Kerata Land Acquisition Act, 1961, for acquisition of land under that Act,