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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1)(b) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(b)anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall, in so far it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act;