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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(2)Where the land to be acquired is spread over more than one district, the requisition for acquisition shall be made to the Collector of the district where major portion of the land is situated.