Section 29 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
29. Cancellation of community certificate issued to a person to be proof against the relatives of the same blood.
- Cancellation of a community certificate issued to any person by any competent authority shall be proof against the Scheduled Caste or the Scheduled Tribe claims, as the case may be, of the consanguineal, relations of that individual and shall be a ground for taking action under sub- section (1) of section 11 against members of such family by the scrutiny committee or under sub-section (2) thereof by the Government.
