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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(1)The custodian or an officer not below the rank of Divisional Forest Officer authorised by him in this behalf may evict any person in occupation of any ecologically fragile land vested in the Government under section 3 or section 4 after giving such person thirty days notice thereof.