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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2)(a) in Kerala Record of Rights Act, 1968

(a)after the period of three months but within the period of one year from the date of acquisition of the right, the report shall be received on payment of a penalty of two rupees;