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[Cites 0, Cited by 1] [Section 27(4)] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(4)(a) in Kerala Forest Act, 1961

(a)any act done in accordance with any rule made by the Government or With the permission in writing of the Chief Conservator of Forests, Conservator of Forests, or the Divisional Forest Officer or of an officer authorised by any of them to grant such permission ; or