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[Cites 0, Cited by 4] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Land Conservancy Act, 1957

(2)The Government may, from time to time, by notification in the Gazette, prescribe the rate at which compensation shall be payable for earth [sand] [Inserted by Act 11 of 1971.] metal, laterite, lime-shell or other notified articles of value destroyed, removed or appropriated from land which is the property of Government.