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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2)(c) in Kerala Land Assignment Rules, 1964

(c)If the assignee is not agreeable to pay the tree value as specified in clause (a), in respect of trees specified in Part A of Appendix III, to the Tahsildar shall dispose of, in public auction, the trees growth [which is not allowed free to the assignee under that clause] [Inserted by SRO 180/75 dated 24-2-1975 published in Kerala Gazette Extraordinary No. 103 dated 25-2-1975.].