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 0] [Section 21] [Entire Act] State of Kerala - Subsection Section 21(5) in Kerala Forest Act, 1961 (5)Save as provided in this section, it shall not be necessary to follow the procedure laid down in sections 4 to 18 before issuing a notification under sub-section (4).
