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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xvii) in Kerala Panchayat Raj Act, 1994

(xvii)for the determination of any claim to trees growing on public roads or other property vesting in or belonging to Panchayats or on porambokes or on lands; the use of which is regulated by them and for the presumptions to be drawn as regards the ownership of such trees;