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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in Kerala Forest Act, 1961

(4)The Government may, after considering the report so submitted and the remarks, if any, of the Chief Conservator of Forests, by notification in the Gazette redefine the limit of the Reserved Forest, as proposed by the notification under sub-section (1) with such modifications as they think fit or without any modifications.