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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1)(a) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(a)all ecologically fragile lands vested in the Government under the said Ordinance shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been vested under this Act;