Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(c) in Kerala Grants and Leases (Modification of Rights) Act, 1980 (c)no timber rights are reserved for the Government and the grantees or lessees can appropriate the timber standing on the land without any restriction or limitation;
