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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(d) in Kerala Grants and Leases (Modification of Rights) Act, 1980

(d)certain categories of trees like ebony, teak and blackwood may be felled and removed by the Government within a specified period failing which they shall become the property of the grantee or lessee on payment of royalty, kuzhikanam or fee at a nominal rate specified in the grant or lease deed;