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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(a) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(a)"custodian" means the Principal Chief Conservator of Forests of the State or any other officer not below the rank of a Conservator of Forests appointed by the Government, by notification in the Gazette, to exercise the powers and perform the functions of the custodian under this Act;