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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Kerala - Subsection

Section 3C(b) in The Kerala Panchayat Buildings Rules, 2011

(b)by those who surrender land to Government or Local Self Government Institutions or Government Agencies for a public purpose, subject to the condition that the exemption shall be applicable to the remaining land in equal proportion to the surrendered land.