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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(n) in Kerala Town and Country Planning Act, 2016

(n)the time and manner in which a notice is to be served by the owner of a land which is designated for compulsory acquisition in a plan sanctioned, but could not be acquired, requiring the Government or Quasi-government Agency, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned to purchase the interest in the land;