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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(viA) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(viA)[ "Fire value" means the fair value of the land fixed under section 28A of the Kerala Stamp Act, 1959 (17 of 1959) or where the fair value of the land has not been fixed, the fair value of the land fixed for similar and similarly situated land; [Inserted by Act No. 41 of 2017, dated 30.12.2017]