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 17] [Entire Act] State of Kerala - Subsection Section 17(b) in Kerala Forest Act, 1961 (b)by recording an order continuing to the claimant a right of pasture or to the forest produce, as the case may be, subject to such rules as may be prescribed by the Government.
