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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(3)No person shall change the legal or physical status or ownership of the land proposed to be declared as an ecologically fragile land after the notice issued under subsection (2).