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[Cites 0, Cited by 2] [Section 8(3)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3)(b) in Kerala Private Forests (Vesting and Assignment) Act, 1971

(b)such appeal having been preferred has been dismissed by the High Court, the custodian shall, as soon as may be after the expiry of the period referred to in clause (a) or, as the case may be, after the date of the order of the High Court dismissing the appeal, restore possession of such land or private forest or portion, as the case may be, to the person in possession thereof immediately before the appointed day.