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State of Kerala - Section

Section 83 in Kerala Forest Act, 1961

83. Decision or order of Forest Settlement Officer to have the effect of District Court decrees.

- Any decision or order passed by a Forest Settlement Officer under this Act and any order passed in appeal therefrom shall be enforceable by the District Court within whose jurisdiction the land is situated as if it were a decree passed by such District Court under the Code of Civil Procedure, 1908.