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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3)(b) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(b)set aside such decision and remand the case to the Tribunal for decision after such further inquiry as may be directed by the High Court; or