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

State of Kerala - Subsection

Section 3(e) in Kerala Grants and Leases (Modification of Rights) Act, 1980

(e)rights of the Government to the trees standing on the land are fully reserved, the lessees are prohibited from cutting those trees without prior permission of the Government and they are liable for payment of the value of the timber when the trees are cut and removed;