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State of Kerala - Section

Section 24 in Kerala Forest Act, 1961

24. Power to stop ways and water-course in Reserved Forest.

- The Chief Conservator may, from time to time, with the previous sanction of the Government stop any public or private way or water-course in a Reserved Forest, provided that a reasonable convenient substitute for the .way or water-course so stopped already exists or has been provided or constructed in lieu thereof.