Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Kerala - Section

Section 35 in Kerala Forest Act, 1961

35. Acquisition of forest or land under the rules in force for the Acquisition of Land for public purposes.

- In any case under this Chapter in which the Government consider that in lieu of taking of the forest or land under their control, the same should be acquired for public purposes, the Government may, proceed to, acquire it in the manner prescribed by the law in force for the acquisition of land for public purposes.