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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(1)The State Monitoring Committee to be constituted by the Government under section 50 of the Act shall meet at least once in six months and the quorum for the meeting of the Committee shall be not less than one half of the total number of members.