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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Private Forests (Vesting and Assignment) Act, 1971

(2)Notwithstanding anything contained in any other law for the time being in force, the custodian or the officer authorized under sub-section (1) may for the purposes of that sub-section use such force as he deems necessary.