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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Sivagiri Mutt (Emergency Provisions) Act, 1997

(1)Every person having, on the appointed day, in his possession or control any property forming part of, or relatable to, the Trust shall deliver forthwith such property to the Administrator or to any Officer of the Government as authorised by the Government in this behalf.