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[Cites 0, Cited by 2] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(d) in Kerala Forest Act, 1961

(d)fixing a period not less than three and not exceeding six months from the date of publishing such proclamation in the Gazette, and requiring every person claiming any right referred to in section 4 either to present to such officer, Within such period, a written statement specifying, or to appear before him within such period and state, the nature of such right, and in either case, to produce all documents and other evidence in support thereof.