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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(3) in Guruvayoor Devaswom Act, 1978

(3)Where a requisition is made to the Collector under sub section (2), the Collector shall hold a summary inquiry into the facts of the case and, if satisfied that the resistance or obstruction was without any just cause, shall comply with the said requisition, and in exercising the powers under this section, the Collector may use such force as may be necessary.