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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2) in Kerala Land Acquisition Act, 1961

(2)When the applicant has refused to make such claim or has omitted without sufficient reason (to be allowed by the Judge) to make such claim, the amount awarded by the Court shall in no case exceed the amount awarded by the Collector.