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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(4) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(4)The Tribunal shall decide all matter within its competence and may review any of its decisions in the event of there being an error on the face of the record or correct any arithmetical or clerical error therein.