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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(3)The police officer in the State to whom a request is made in writing by the Administrator for Rehabilitation and Resettlement shall be bound, subject only to the limitations on his functions and powers conferred by any other law to provide immediate and effective assistance as requested by the Administrator