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

State of Kerala - Subsection

Section 2(7)(iv) in Kerala Land Acquisition Act, 1961

(iv)no person 'entitled to act' shall be competent to receive the compensation money, payable to the person for whom he is entitled to act, unless he would have been competent to alienate the land and receive and give a good discharge for the purchase-money on a voluntary sale.