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State of Kerala - Section

Section 43 in Kerala Land Reforms Act, 1963

43. Publication of prices of commodities.

- The District Collector shall cause to be published every quarter, in such manner as may be prescribed, prices prevailing in each taluk of paddy, coconut, areca-nut, pepper, groundnut, tapioca, cashew-nut and any other crop notified by the Government in this behalf:Provided that, before publishing such prices, the District Collector shall cause notice to be given to the public, in such manner as he thinks fit, of the prices proposed to be published and consider objections, if any, received within two weeks from the date of the notice.