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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in Kerala Forest Act, 1961

(3)After the expiry of the period referred to in clause (b) of sub-section (2) and after considering the objections, if any, received by him, the Divisional Forest Officer shall submit to the Government through the Chief Conservator of Forests the record of the proceedings held by him together with a report thereon.