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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Private Forests (Vesting and Assignment) Act, 1971

(1)A fund called the agriculturists Welfare Fund shall be constituted by the Government to be utilized for the settlement and welfare of persons to whom private forests or lands comprised in private forests have been assigned under Section 10 and shall be administered in such manner as may be prescribed.