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[Cites 0, Cited by 3] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(3) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001

(3)The Grama Panchayat or Municipality concerned shall subject to the other provisions of this Act and the rules made thereunder, make necessary arrangements to carry out the sand removal operations.