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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(2)The Government may by notification, appoint a Forest Officer not below the rank of a Conservator of Forests having territorial jurisdiction over the area and having administrative control over the Authorised Officer as Appellate Authority for the purposes of these Rules.