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[Cites 0, Cited by 34] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(2)The lands vested in the Government under sub-section (1) shall be notified in the Gazette and the owner shall be informed in writing by the custodian and the notification shall be placed before the Advisory committee constituted under section 15 for perusal.