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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Kannan Devan Hills (Resumption of Lands) Act, 1971

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