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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1) in Kerala Land Reforms Act, 1963

(1)Where ownership or possession or both of any land [***] [Omitted by Act No. 17 of 1972.] is vested in the Government under Section 86 or Section 87, such person shall be entitled to compensation. Where the rights of an intermediary are extinguished, such intermediary shall also be entitled to compensation.