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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(8) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

(8)If the Requiring Body defaults in making the deposit of the excess amount as provided in sub rule (6), the process of acquisition shall be stopped till such payment is made or the Notification lapses as provided in the Act.