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[Cites 0, Cited by 24] [Entire Act]

State of Kerala - Section

Section 4 in Kerala Land Acquisition Act, 1961

4. Payment for damages.

- The officer so authorized shall, at the time of such entry, pay or tender payment for any damage which may be done by the acts aforesaid, and, in case of dispute as to the sufficiency of the amount so paid or tended, he shall at once refer the dispute to the decision of the Collector, and such decision shall be final.