Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Kerala - Subsection Section 7(2) in Kerala Forest Act, 1961 (2)No patta shall, without the previous sanction of the Government, be granted in such land, and every patta granted without such sanction shall be null and void.
