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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2)(h) in Kerala Survey and Boundaries Act 1961

(h)Provide for the appointment of all charges directed to be appointed by this Act and for the determination of the cost of labour [or the cost for the determination of the cost of labour] [Inserted by Act No. 23 of 1972.] the survey marks used in any such survey ;