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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(6) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(6)Where the transfer of ownership is due to inheritance Consequent on the demise of the owner, the applicant who proposes to inherit the sawmill or wood based industrial unit shall produce the following documents before the Authorized Officer along with the application for transfer of ownership.
(i)Attested copy of the Death Certificate.
(ii)Heir-ship Certificate or Succession Certificate issued by competent authorities,
(iii)Duly notarised consent from other legal heirs expressing their willingness for transfer of ownership of the sawmill or other wood based industrial unit in favour of the applicant.