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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(ii) in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974

(ii)if the authorised officer is satisfied that the applicant is entitled to get permission, he shall issue the same not later than a month. He shall allow such time as may, in his opinion, be necessary for the cutting or destruction of the trees subject, however to a maximum limit of three months from the date of according sanction.