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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in Kerala Preservation of Trees Act, 1986

(4)An order prejudicial to a person shall not be passed under sub-section (1) unless that person has been (sic) a reasonable opportunity of showing cause against such order.Explanation. - An order declining to interfere shall, for the purposes of this sub-section, be deemed to be an order prejudicial to a person.