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[Cites 0, Cited by 27] [Section 19(3)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(3)(b) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(b)every notification issued in respect of any land under sub-section (3) of section 3 of the said Ordinance shall be scrutinized by the custodian suo motu or on an application made by the owner or any person having the right of possession or enjoyment of such land and if necessary, such notification shall be revised and issued in accordance with the provisions of this Act.