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[Cites 0, Cited by 2] [Section 10A] [Entire Act]

State of Kerala - Subsection

Section 10A(4) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(4)Immediately on receipt of the report under sub-section (3), the Principal Chief Conservator of Forests shall forward the same with his recommendations to Government and the decision of the Government thereon shall be final.