Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(2)Notwithstanding the pendency of an application under section 10 before the Tribunal, the custodian may, if he is satisfied that any land is vested in the Government under section 3 or section 4, demarcate or cause to demarcate the boundaries thereof.