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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(a) in Kerala Preservation of Trees Act, 1986

(a)the Magistrate to whom a report is made under section 13 may direct the sale of any property seized under that section, which is subject to speedy and natural decay; and