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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001

(2)Where an officer referred to under sub-section (1) is satisfied that an offence under this Act has been committed, he shall as soon as may be file a complaint relating to that before the Magistrate Court having jurisdiction].