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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(1) in Kerala Forest Act, 1961

(1)When any such statement is presented as aforesaid, the Divisional Forest Officer may after making such enquiry as he thinks fit after recordings his seasons for so doing either reject the claim or deliver the timber to the claimant. A copy of the order shall be served on the claimant.