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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3)(i) in Kerala Land Assignment Rules, 1964

(i)if, in any village, the lands available for assignment under these rules are already occupied either under leases (current or time expired) or by way of encroachment and the occupants there of are entitled to assignment of lands under these rules, only the balance area, if any, that will be available after such assignment shall be reserved as aforesaid;