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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(7)(iii) in Kerala Land Acquisition Act, 1961

(iii)the provisions of Order XXXII of the First Schedule to the Code of Civil Procedure, 1908, shall mutatis mutandis, apply in the case of persons interested appearing before a Collector or Court by a next friend, or by a guardian for the case in proceedings under this Act ; and