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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Kerala Land Acquisition Act, 1961

(1)Subject to the provisions of Part VII of this Act, when the Government or the Board of Revenue ate or is satisfied after considering the report made by the Collector under sub-section (2) of section 5 that any particular land is needed for a public purpose, a declaration shall be made to that effect under the signature of an officer competent to authenticate the orders of the Government or the Board of Revenue, as the case may be