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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Land Conservancy Act, 1957

(2)[ Notwithstanding anything contained in sub-section (1), it shall not be lawful for any person to erect or cause to erect any wall, fence or building or put up any overhanging structure or projection (whether on a temporary or permanent basis) on or over any land referred to in sub-section (1) except under and in accordance with the terms and conditions of a licence issued by the Government or such officer of the Government as may be empowered by them in this behalf.