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State of Kerala - Section

Section 9 in Kerala Land Conservancy Act, 1957

9. Liability for unauthorised occupation.

- Any person unauthorisedly occupying any land which is the property of Government, whether a poramboke or not, and liable to a fine under section 7 shall, in addition to the assessment or prohibitory assessment to which he may be liable under section 8, be liable for the value, as adjudged by the Collector, of any useful tree destroyed or appropriated by him.