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[Cites 0, Cited by 1] [Section 376(3)] [Section 376] [Entire Act]

State of Kerala - Subsection

Section 376(3)(a) in Kerala Municipality Act, 1994

(a)Any person unauthorisedly occupying any land for which he is bound to pay a penalty under sub-section(1) in respect of such occupation, may be summarily evicted by the Secretary and any crops or other product raised on the land shall be liable to forfeiture and any building or structure erected or anything deposited thereon, shall also, if not removed by him after such written notice as the Secretary may deem reasonable, be liable to forfeiture and any property so forfeited shall be disposed of by the Secretary in accordance with such procedure as the Council may direct.