Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act] State of Kerala - Subsection Section 58(1)(a) in Kerala Forest Act, 1961 (a)The Magistrate may direct the sale of any property seized under section 52, which is subject to speedy and natural decay ; and