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

State of Kerala - Subsection

Section 6(2) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(2)As soon as may be after the demarcation of the boundaries of a parcel of land under sub-section (1), the Collector shall publish a notification in such manner as may be prescribed specifying the extent, identity and such other particulars as may be prescribed of such land.