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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(h) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(h)"reserved forests" means the forests reserved under section 19 of the Kerala Forest Act, 1961 (4 of 1962) and includes forests notified under section 4 of the said Act;