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[Cites 0, Cited by 7] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(1)The Government shall have power to declare, by notification in the Gazette, any land to be ecologically fragile land on the recommendation of the Advisory Committee appointed for the purpose under section 15 of this Act.