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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(1)All ecologically fragile lands vested in the Government shall be managed by the Forest Department in accordance with the provisions of the management plans approved by the Government from time to time.