Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Entire Act] State of Kerala - Section Section 54 in Kerala Forest Act, 1961 54. Procedure thereupon. - Upon the receipt of any such report, the Magistrate shall take such measured as may be necessary for the trial of the accused and the disposal of the property according to law.
