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 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Forest Act, 1961

(2)When the claim admitted relates to any of the following rights.-
(a)a right of way ;
(b)a right to a water course, or to a use of water ;
(c)a right of pasture ;
(d)a right to forest produce ;
and if such right is for the beneficial enjoyment of any land or building, he shall record the designation, position and area of such land and the designation and position of such building.