Section 7(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(2)Notwithstanding anything contained in any other law for the time being in force, the custodian or the officer authorised by him in this behalf may take such steps as may be necessary to evict any person who refuses to vacate the land in accordance with the notice issued under sub-section (1).
