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State of Kerala - Section

Section 5 in Kerala Forest Act, 1961

5. Suits barred.

- Except as hereinafter provided, no Civil Court shall, between the dates of the publication of the notification under section 4, and of the notification to be issued under section 19, entertain any suit against the Government to establish any right in or over any lands or to the forest produce of any land, included in the notification published under section 4.