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 1] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 (2)No declaration under sub-section (1) shall be made without giving the owner a notice of thirty days for being heard.
