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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Kerala - Subsection

Section 1A(vi) in Kerala Land Assignment Rules, 1964

(vi)[ Government lands which stand transferred to and vested in the Panchayats under the Kerala Panchayats Act, 1960 (32 of I960)] [Inserted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.].