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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(6) in Kerala Land Assignment Rules, 1964

(6)The lists of lands to be reserved for Government or public purposes, and the lists of land to be set apart for assignment on registry shall be submitted to the Government for approval, and action to assign such lands on registry shall be taken only after the Government approve those lists:Provided that Government may authorise any authority subordinate to it to scrutinise and approve such lists