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[Cites 0, Cited by 5] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(1) in Kerala Stamp Act, 1959

(1)The powers exercisable by a Collector under Chapter IV and Chapter V and under clause (a) of the first proviso to section 27 shall in all cases be subject to the control of the Government or such other authority as may be specified by Government in this behalf.