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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(f) in Kerala Land Assignment Rules, 1964

(f)[ The entire North Wynad Taluk, Bayar, Kadamerkala, Kumbadaje, Ubrangala, Nettanije, Bellurn, Bedadka, Bendadka, Adoor, Delarnpady, Abhur, Karbka, Muliyar, Kuttikode, Kolathur, Vorkady, Heroor, Paivalike, Chippar, Pathur, Kadlamogru, Talakala, Meenja. Kuloor, Mugu, Angadimogru, Badoor, Maire, Enmakaje, Padre, Kattukkukke, Bala and Pordal villages in Kasargode Taluk; Panathady, West Eleri, Meloth, Easr Eleri, Kinanur Karnidalam. Beloor, Kayyur, Kilaikode, and Thimiri villages in Hosdurg Taluk; Eruvassi, Thedikadavu, Neduvil, Padiyoor, Kalliyad, and vayakkara villages in Taliparamba Taluk in the District of Cannanore] [Substituted by SRO 171/70 dated 17-4-1970 published in Kerala Gazette Extraordinary No. 132 dated 20-4-1970.]