Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(1)In respect of the land vested under sub-section (4) of section 4, the owner thereof shall be eligible for compensation of the said land including the permanent improvements thereon.