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State of Kerala - Section

Section 86 in Kerala Forest Act, 1961

86. Delegation of powers of Government.

- Notwithstanding anything contained in this Act, the Government may delegate to the Chief Conservator of Forests, or to such other officer or authority as the Government may appoint, all or any of the powers which are conferred red on the Government under sections 23, 28, 31 and 71.