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[Cites 0, Cited by 0] [Section 21(16)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(16)(i) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(i)statement reconciling difference between the particulars shown in the preliminary/composite notification and the declaration together with a certificate that the difference has been reconciled;