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 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(3) in Kerala Forest Act, 1961

(3)If any agricultural or other crop is grown or any shed or other structure is put up in contravention of clause (e) of sub-section (I) and any person is convicted for that offence, such crops, sheds or other structures shall be liable to confiscation by order of the convicting Magistrate.