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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(1)As soon as may be after the appointed day, the Collector shall cause the boundaries of each parcel of land, the possession of which has vested in the Government under sub-section (1) of section 3, to be demarcated.