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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(4)(a) in Kerala Preservation of Trees Act, 1986

(a)if it is satisfied that the timber mentioned in such report is of any tree cut in contravention of section 4 or sub-section (2) of section 5 or a direction contained in a notification under sub-section (1) of section 5, make a report of the seizure of such timber to the Judicial Magistrate of the First Class having jurisdiction over the area in which such seizure has been made;