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[Cites 0, Cited by 3] [Section 19(3)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(3)(a) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(a)no land other than the ecologically fragile land as defined in this Act, whether notified under sub-section (3) of section 3 of the said Ordinance or not, shall be deemed to have vested or ever to have been vested in Government; and