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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(b) in Kerala Private Forests (Vesting and Assignment) Act, 1971

(b)any private forest or portion thereof has vested in the Government or not, the person who claims that the land is not a private forest or that the private forest has not vested in the Government, 3[may, within such period as may be prescribed, apply to the Tribunal] for decision of the dispute.