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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(5) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(5)If the High Court decides that the compensation determined under section 8 or under section 10 is not adequate and determines a higher compensation, the custodian shall, as soon as may be, pay such compensation as determined by the High Court to the owner of such land.