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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(d) in Kerala Forest Act, 1961

(d)notwithstanding anything contained in the Land Acquisition Act for the time being in force, the Forest Settlement Officer, with the sanction of Government and with. the consent of the claimant, or the Court with the consent of both the parties, may award compensation in land or partly in land and partly in money.